Section 5(2)(b) in The Karnataka Fiscal Responsibility Act, 2002

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(2)(b) in The Karnataka Fiscal Responsibility Act, 2002

(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 borrowings by Public Sector Undertakings and Special Purpose Vehicles and other equivalent instruments where liability for repayment is on the State Government; all claims and commitments made by the State Government having potential budgetary implications, including revenue demands raised but not realised; tax expenditure; losses incurred in providing public goods and services through public utilities and undertakings; liability in respect of major works and contracts; and subsidy payments and the 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.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 5(2)(b) in The Karnataka Fiscal Responsibility Act, 2002