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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1) in The Orissa Fiscal Responsibility and Budget Management Act, 2005

(1)The Sate Government shall take suitable measure to ensure greater transparency in its fiscal operations in public interest and minimize secrecy as far as practicable in the preparation of the Annual Budget:Provided that the State Government shall have the power to reserve any such information which would adversely affect the interest of the State Exchequer.