Central Act
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APPROPRIATION (RAILWAYS) VOTE ON ACCOUNT ACT, 2001
An Act to provide for the withdrawal of certain sums from and out of the Consolidated Fund of India for the services of a part of the financial year 2001-02 for the purposes of Rail ways.
BE it enacted by Parliament in the Fifty-second Year of the Republic of India as follows;—
Short title.
1. This Act may be called the Appropriation (Railways) Vote on Account Act, 2001.
Issue of Rs. 11802,72,40,000 out of the Consolidated Fund of India for the financial year 2001-02.
2. From and out of the Consolidated Fund of India there may be withdrawn sums not exceeding those specified in column 3 of the Schedule amounting in the aggregate to the sum of eleven thousand eight hundred and two crores, seventy-two lakhs and forty thousand rupees towards defraying the several charges which will come in course of payment during the financial year 2001-02, in respect of the services relating to Railways specified in column 2 of the Schedule.
3. The sums authorised to be withdrawn from and out of the Consolidated Fund of India by this Act shall be appropriated for the services and purposes expressed in the Schedule in relation to the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.
Appropriation.
THE GAZETTE OF INDIA EXTRAORDINARY
THE SCHEDULE
(See sections 2 and 3)
