86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
APPROPRIATION (RAILWAYS) NO.6 ACT, 2006
53 of 2006
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 2006-07 for the purposes of Railways. 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. 6 Act, 2006.
SECTION 2: Issue of Rs.568,00,50,000:
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 five hundred sixty-eight crores and fifty thousand rupees towards defraying the several charges which will come in course of payment during the financial year 2006-07, in respect of the services relating to Railways specified in column 2 of the Schedule.
SECTION 3: Appropriation:
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.
86540
103860
630
114
59824