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APPROPRIATION (RAILWAYS) ACT, 2014
An Act to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of India for the services of the financial year 2013-14 for the purposes of Railways.
BE it enacted by Parliament in the Sixty-fifth Year of the Republic of India as follows:—
Short title.
1. This Act may be called the Appropriation (Railways) Act, 2014.
Issue of Rs. 7149,65,88,000 out of the Consolidated Fund of India for the financial year 2013-14.
2. From and out of the Consolidated Fund of India there may be paid and applied sums not exceeding those specified in column 3 of the Schedule amounting in the aggregate to the sum of seven thousand one hundred forty-nine crore, sixty-five lakh and eighty-eight thousand rupees towards defraying the several charges which will come in course of payment during the financial year 2013-14 in respect of the services relating to Railways specified in column 2 of the Schedule.
Appropriation.
3. The sums authorised to be paid and applied from and out of the Consolidated Fund of India by this Act shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.
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