Section 5(2)(b) in The Arunachal Pradesh Fiscal Responsibility (and Budget Management) Act, 2006

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 5(2)(b) in The Arunachal Pradesh Fiscal Responsibility (and Budget Management) Act, 2006

(b)as far as practicable, and consistent with protection of public interest, the contingent liabilities created by way of guarantees; the actual liabilities arising out of borrowings by Pubic Sector Undertakings and Special Purpose Vehicles and other equivalent instruments where liabilities for repayment is on the State Government; all claims and commitments made by the State Government having potential budgetary implications, including revenue demands raised but not realised; tax expenditure; losses incurred in providing public goods and services through public utilities and undertakings; liability in respect of major works and contracts; and subsidy payments and the impact of the same on the fiscal position of the State including in relation to the targets referred to in sub-section (3) of Section 4.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Arunachal Pradesh - Subsection

Section 5(2)(b) in The Arunachal Pradesh Fiscal Responsibility (and Budget Management) Act, 2006