Section 5(2)(b) in Punjab Fiscal Responsibility and Budget Management Act, 2003

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State of Punjab - Subsection

Section 5(2)(b) in Punjab Fiscal Responsibility and Budget Management Act, 2003

(b)as far as practicable and consistent with the protection of public interest, the contingent liabilities created by way of guarantees, all claims and commitments made by the State Government, having potential budgetary implications, including revenue demands raised, but not realized and tax arrears, and liability incurred, but not paid.

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State of Punjab - Subsection

Section 5(2)(b) in Punjab Fiscal Responsibility and Budget Management Act, 2003