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APPROPRIATION (VOTE ON ACCOUNT) ACT, 2012
APPROPRIATION (VOTE ON ACCOUNT) ACT, 2012
(No. 17 of 2012)
[29th March, 2012]
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 2012-13.
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 (Vote on Account) Act, 2012.
Withdrawal of Rs. 976966,45,00,000 from and 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 From and out of the Consolidated Fund of India there may be withdrawn sums not exceeding those specified in column 3 of the Schedule amounting in the aggregate to the sum of nine lakh seventy-six thousand nine hundred sixty-six crores and forty-five lakh rupees towards defraying the several charges which will come in course of payment during the financial year 2012-13.
Appropriation:-
3. The sums authorized to be withdrawn from and out of the Consolidated Fund by this Act shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.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 or Departments in the Schedule:-
4. Reference to the Ministries or Departments in the Schedule are to such Ministries or Department as existing immediately before the 24th October, 2011 and shall, on or after that date, be construed as references to the appropriate Ministries or Departments as constituted from time to time.
THE SCHEDULE
(See sections 2, 3 and 4)
