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THE MANIPUR APPROPRIATION (VOTE ON ACCOUNT) ACT, 2001
No. 43 OF 2001
[11th September, 2001]
An Act to provide for the withdrawal of certain sums from and out of the Consolidated Fund of the State of Manipur for the services of a part of the financial year 2001 -02.
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 Manipur Appropriation (Vote on Account) Act, 2001.
Withdrawal of Rs. 811.52.19,333 from end out of the Consolidated Fund of the State of Manipur for the financial year 2001-02.
2. From and out of the Consolidated Fund of the State of Manipur there may be withdrawn sums not exceeding those specified in column 3 of the Schedule amounting in the aggregate to the sum of eight hundred and eleven crores, fifty-two lakhs, nineteen thousand, three hundred and thirty-three rupees towards defraying the several charges which will come in course of payment during the financial year 2001-02.
Appropriation.
3. The sums authorised to be withdrawn from and out of the Consolidated Fund of the State of Manipur by this Act shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.
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