Section 5(2)(b) in Uttarakhand Fiscal Responsibility and Budget Management Act, 2005

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State of Uttarakhand - Subsection

Section 5(2)(b) in Uttarakhand Fiscal Responsibility and Budget Management Act, 2005

(b)as far as practicable, and consistent with protection of public interest, the contingent liabilities created by way of guarantees, the actual liabilities arising out of borrowing by Public Sector Undertaking and Special Purpose Vehicles and other equivalent instrument where liability for repayment is on the State Government, allocation and commitments made by the State Government having potential budgetary, implication including revenue demand raised but not realized, tax expenditure; losses incurred in providing public goods, and services through public utilities and undertaking, liability in respect of major works and contracts, and subsidy payments and impact of the same on the fiscal position of the State including in relation to the targets referred to in sub-section (3) of section 4.

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State of Uttarakhand - Subsection

Section 5(2)(b) in Uttarakhand Fiscal Responsibility and Budget Management Act, 2005