The NAGALAND FISCAL RESPONSIBILITY AND BUDGET MANAGEMENT (4TH AMENDMENT) ACT, 2021

The Nagaland Gazette, Part-V 	 31, January, 2022 
PART -V 
NOTIFICATION  
Dated Kohima, the 241tJanuary. 2022. 
No.LAW/ACT/3-80/2021:: 	 The Nagaland Fiscal Responsibility and Budget 
Management (Fourth Amendment) Act, 2021 (Act No.4 of 2021) duly assented by the 
Hon'ble Governor of Nagaland on 20.12.2021 is published herewith for general information. 
Sd/- 
B. LUTHER 
Under Secretary to the Government of Nagaland 
An Act to further amend the Nagaland Fisca Responsibility and Budget 
Management Act, 2005 (Act No.7 of 2005) 
Be it enacted by the Nagaland Legislative Assembly in the Seventy Second 
year of the Republic of India as follows 
	
1. 	 Short Title and Commencement - 
i. This Act may be called the Nagaland Fiscal Responsibility and Budget 
Management (Fourth Amendment) Act. 2021 (Act No.4 uf2O2l) 
ii. It shall come into force with immediate effect. 
	
2. 	 Amendment of Section 9 
For clause (iv) sub-section (2) Section 9 of the Nagaland Fiscal Responsibility 
and Budget Management Act, 2005 the sub-clause shall be substituted by 
the following 
"Limit the amount of annual incremental risk weighted guarantees to 1% 
f the estimated GSDP of the year preceding the current year. Further the 
total guarantees at any point of time shall not exceed 5% of the estimated 
GSDP of the year preceding the current year". 

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