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APPROPRIATION (RAILWAYS) NO.5, ACT, 2006
50 of 2006
An Act to provide for authorisation of appropriation of moneys out of the on solidated Fund of India to meet the amounts spent on certain services for the purposes of Railways during the financial year ended on the 31st day of March, 2005 in excess of the amounts granted for those services and for that year. BE it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows-
SECTION 1: Short title:
This Act may be called the Appropriation (Railways) No. 5 Act, 2006.
SECTION 2: Issue of Rs.2151,98,66,700 out of the Consolidated Fund of India of meet certain expenditure for the year ended on the 31st day of March, 2005:
From and out of the Consolidated Fund of India, the sums specified in column 3 of the Schedule amounting in the aggregate to the sum of two thousand one hundred and fifty-one crores ninety-eight lakhs sixty-six thousand and seven hundred rupees shall be deemed to have been authorised to be paid and applied to meet the amounts spent for defraying the charges in respect of the services relating to Railways specified in column 2 of the Schedule during the financial year ended on the 31st day of March, 2005, in excess of the amounts granted for those services and for that year.
SECTION 3: Appropriation:
The sums deemed to have been authorised to be paid and applied from and out of the Consolidated Fund of India under this Act shall be deemed to have been appropriated for the services and purposes expressed in the Schedule in relation to the financial year ended on the 31st day of March, 2005.
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