The Arunachal Pradesh Fiscal Responsibility and Budeget management ( Amendment) Act, 2020

The Arunachal Pradesh Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No.94, Vol. )(XVll, Naharlagun, Friday, March 27,2020 Cnaira 7, 1942 (Saka)
GOVERNMENT ARI-INACHAL PRADESH
LAW, LEGISLAIIVE AND JUSTICE DEPARTMENT
ARLNACITAL PRADESH CTVL SECRETARIAT
ITANAGAR
NOTIF'ICAIION
The 27th March,2020
No. LA/Bill-8/2020.-The followingAct ofArunachal Pradesh Lagislative Assembly which was passed
in the Fourth Session of the Seventh Legislative Assembly and received the assent of lhe Governor of
Arunachal Pradesh is hereby published for general information.
(Received the sssentofthe Governor on 20th Mrrch,2020)
TIIE ARUNACTHL PRADESH FISCAL RESPONSIBILITY AND BUT'GET
- MANAGEMENT (AMENDIUENDACT,2$20
(AcT NO. 5 OF 2020)
AD
Act
further to amend the Arunachal Pradssh Fiscal Responsibility and Budgel Management Act, 2006
(ActNo.4 of 2006).
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Seventy -first year of the
Republic oflndia as lbllows :
(l) This Act may be called the Arunachal Pradesh Fiscal Responsibility and short titl€ 8nd
Budget Management (Amendment) Acl, 2020. commencement
(2) lt shall be deemed to have come into force with effect from I st March,2020.
2. ln rheArunachal Pradesh Fiscal Responsibility and Budget ManagementAct, 2006 Amendmert of
(Act. No, 4 of 2006), in section 4, sub-section (3), after clause (g), the following S€ction 4'
clause shall be added :
"(h) Thcre shall be onc'time special disPensstior during 2019-20 in availing
additionsl borrowing ofrupees eight hundred seven crorc only' beyond the
Strte's eligibility".
GS. Meena, IAS
Commissionerto the
Govemment of Arunachal Pradesh'
Itanagar.
Published and printed by Directorate of Pnnting Naharlagun-l 99/202GDoP-250-+Secv. (LA)50+Secv (Finance)-1 0O+ Secy
6
(LarY & Judl.)-10Qi.2020.

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