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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(3)(c) in The Assam Fiscal Responsibility and Budget Management Act, 2005

(c)as far as practicable and consistent with public interest, the contingent liabilities of State Government created by way of guarantee, actual liabilities arising out of borrowings giving the outstanding amounts of principal, interest and also the outstanding liabilities in respect of works and supplies under each Department.