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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(2) in The Assam Fiscal Responsibility and Budget Management Act, 2005

(2)The Finance Minister shall be responsible for preparation of the Annual Financial Statement which is to be laid before the State Legislature under Article 202 of the Constitution of India after due consideration of and consultation, as may be necessary, on the proposals received for the purpose.