Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(6) in Punjab Fiscal Responsibility and Budget Management Act, 2003

(6)In case the revenue deficit and fiscal deficit specified in sub-section (2), cannot be met due to aforesaid calamity, the State Government shall identify the net fiscal cost of the calamity, and such cost would provide ceiling for extent of non-compliance to the specified limits.