Section 4(2) in Maharashtra Fiscal Responsibility and Budgetary Management Act, 2005
(2)In particular and without prejudice to the generality of the foregoing provisions the State Government shall, [at the time of laying the fiscal policy statements referred to in sub-section (1) of section 3.] [These words were substituted by Maharashtra 42 of 2006, Section 3. Substituted words reads as follows :-'at the time of annual financial statement and demands for grants'.] make such disclosures and in such form as may be prescribed.
