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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 2002-03.
BE it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:—
Short title.
1. This Act may be called the Appropriation (Vote on Account) Act, 2002.
Withdrawal of Rs. 134848,62,00,000 from and out of the Consolidated Fund of India for the financial year 2002-03.
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 From and out of the Consolidated Fund of India there may be withdrawn sums not exceeding those specified in column 3 of the Schedule amounting in the aggregate to the sum of one lakh thirty-four thousand eight hundred forty-eight crores and sixty-two lakh rupees towards defraying the several charges which will come in course of payment during the financial year 2002-03.
Appropriation.
3. The sums authorised to be withdrawn from and out of the Consolidated Fund by this Act shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.
Construction of references to Ministries and Departments In the Schedule.
4. References to the Ministries or Departments in the Schedule are to such Ministries or Departments as existing immediately before the 28th January, 2002 and shall on or after that date be construed as references to the appropriate Ministries or Departments as constituted from time to time.
86540
103860
630
114
59824