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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(4)(vi) in The Gujarat Fiscal Responsibility Act, 2005

(vi)Whenever, one or more supplementary estimates are presented in the State Legislature, the State Government shall also present an accompanying statement indicating the corresponding curtailment of expenditure and augmentation of revenue to fully offset the fiscal impact of the supplementary estimates in relation to the budget targets of the current year and the objectives of the Medium Term Fiscal Policy Statement, Fiscal Policy Strategy Statement and the Fiscal Management Targets for the future year.