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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Meghalaya - Subsection

Section 4(2) in The Meghalaya Fiscal Responsibility and Budget Management Act, 2006

(2)The reasons for not being able to keep up with commitments the specified in the Act shall be placed before the House of the State Legislature as soon as may be possible after such limits have been exceeded.