Section 4(3)(viii) in The Assam Fiscal Responsibility and Budget Management Act, 2005

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State of Assam - Subsection

Section 4(3)(viii) in The Assam Fiscal Responsibility and Budget Management Act, 2005

(viii)State Government Guarantee for the loans contracted by Public Sector Undertakings, Boards, Companies, Corporations, Cooperative societies or Autonomous organizations under the State Government, shall be restricted at any point of time to fifty percent of State's own tax and non-tax revenue of the previous year or five percent of the GSDP of previous year at current prices, whichever is lower:

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State of Assam - Subsection

Section 4(3)(viii) in The Assam Fiscal Responsibility and Budget Management Act, 2005