Section 7(2)(ii) in The Jammu and Kashmir Fiscal Responsibility and Budget Management Act, 2006

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State of Jammu-Kashmir - Subsection

Section 7(2)(ii) in The Jammu and Kashmir Fiscal Responsibility and Budget Management Act, 2006

(ii)[ the use of capital receipts for creation and/or maintenance of productive assets and the borrowings over and above existing fiscal deficit limit for the purpose of clearing past liabilities and/or creating fresh assets;] [Substituted by Act No.3 of 2018, dated 13.2.2018.]

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State of Jammu-Kashmir - Subsection

Section 7(2)(ii) in The Jammu and Kashmir Fiscal Responsibility and Budget Management Act, 2006