Section 2 in Uttarakhand Fiscal Responsibility and Budget Management (Amendment) Act, 2016
2. Amendment in Section 2 in the principal Act.
- After sub-section (g) of Section 2 a new sub-section (h) shall be inserted as follows, namely -"(h) 'Interest payment' means the amount payable other than refund of principal amount on the internal debt of the State Government from the Central Government and on State Provident Funds and other liabilities in the public account."
