Section 4(3)(c) in The Assam Fiscal Responsibility and Budget Management Act, 2005

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State of Assam - Subsection

Section 4(3)(c) in The Assam Fiscal Responsibility and Budget Management Act, 2005

(c)The flexibility in availing the additional limit under either of the two options or both as mentioned in Explanation (a) above will be available to the State Government only if there is no revenue deficit in the year in which borrowing limits are to be fixed and the immediately preceding year.]

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State of Assam - Subsection

Section 4(3)(c) in The Assam Fiscal Responsibility and Budget Management Act, 2005