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The CHHATTISGARH APPROPRIATION (No.1) ACT, 2004

Chhattisgarh · state statute
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Short title. 
Issue of Rs. 
11,30,69,0R.621 from 
and out of the Con­
soliciatcd Fund of the 
Stntc for th~ Finan• 
cial Year 2003-2004. 
A11proprl1:1tion. 
CHHATTISGARH ACT 
(No. l of 2004) 
THE CHHATTISGARH APPROPRIATION (No. I) Act, 2004 
An Act to authorise payment and appropriation of certain further sums from and out 
of the Consolidated Fund of the State of Chhattisgarh for the ser,.ices of.the Financial Year 
2003-2004. 
_Be it enacted hy the Chhaliisgarh legislature in lhc Fi fly-fifth Year of 1hc Republic of India as 
follows:-
I. 
2. 
3. 
This Act may he called the Chhattisgarh Appropriation Act. 2(XJ4 (No. l of2004). 
From and out or the Consolidated Fund of the State of Chhallisgarh there may he paid and 
applied sums nol exceeding those specified in column (3) of the Schedule amountinµ in the 
aggregate to the sums of Eleven Hundred Thirty Crore Sixty Nine Lakh Eighl Thousand Six 
Hundred Twenty One rupees towards defraying the several charges which will come in the 
course of payment during the financial year 2003-2004 in rcspccl of services specified in 
column (2) of lhc schedule. · 
The sums authorised lo he paid and applied from and out of the Consolidated Fund of the Stale 
ofChhntlisgarh by lhis Acl. shall be appropriated for the services and purposes expressed in 
lhc Schedule in relation lO the said year. 
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