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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Meghalaya - Subsection

Section 8(1) in The Meghalaya Fiscal Responsibility and Budget Management Act, 2006

(1)Government shall take suitable measures to ensure greater transparency in its fiscal operations in the public interest and minimize, as far as practicable, secrecy in the preparation of the budget:Provided that Government shall have the power to reserve any information which would adversely affect the interest of the State exchequer.