Section 4 in Maharashtra Fiscal Responsibility and Budgetary Management Act, 2005
4. Disclosures.
(1)The State Government shall take suitable measures to ensure greater transparency in its fiscal operations in the public interest.(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.
