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APPROPRIATION (RAILWAYS) No. 3 ACT, 2012
APPROPRIATION (RAILWAYS) No. 3 ACT, 2012
MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, the 18th May, 2012/Vaisakha 28, 1934 (Saka)
The following Act of Parliament received the assent of the President on the 17th May, 2012, and is hereby published for general information:—
THE APPROPRIATION (RAILWAYS) No. 3 ACT, 2012
No. 21 OF 2012
[17th May, 2012.]
An Act to authorise payment and appropriation of certain sums from and out of the Consolidated Fund of India for the services of the financial year 2012-13 for the purposes of Railways.
Be it enacted by Parliament in the Sixty-third Year of the Republic of India as follows:
Short title
1. This Act may be called the Appropriation (Railways) No. 3 Act, 2012.
Issue of Rs.242076,12,86,000 out of the Consolidated Fund of India for the financial year 2012-13
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 [inclusive of the sums specified in column 3 of the Schedule to the Appropriation (Railways) Vote on Account Act, 2012] to the sum of two lakh forty-two thousand seventy-six crore, twelve lakh and eighty-six thousand rupees towards defraying the several charges which will come in course of payment during the financial year 2012-13, 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.
THE SCHEDULE
(See sections 2 and 3)
