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THE APPROPRIATION (No.2) ACT, 2007
THE APPROPRIATION (No.2) ACT, 2007
No. 21 of 2007
[10th May, 2007]
An act to authorize payment and appropriation of certain sums from and out of the Consolidated Fund of India for the services of the financial year 2007-08.
BE it enacted by Parliament in the Fifty-eight Year of the Republic of India as follows:-
Short title:-
1. This Act may be called the Appropriation (No.2) Act, 2007.
Issue of Rs. 2359175,50,00,000 out of the Consolidated Fund of India for the year 2007-08:-
2. 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 [inclusive of the sums specified in column 3 of the Schedule to the Appropriation (Vote on Account) Act, 2007] to the sum of twenty-three lakh fifty-nine thousand one hundred and seventy-five crores and fifty lakh rupees towards defraying the several charges which will come in course of payment during the financial year 2007-08 in respect of the services specified in column 2 of the Schedule.
Appropriation:-
3. The sums authorized 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.
Construction of references to Ministries and Departments in the Schedule:-
4. References to Ministries or Departments in the Schedule are to such Ministries or Departments as existing immediately before the 3rd January, 2007 and shall, on or after that date, be construed as references to the appropriate Ministries or Departments as reconstituted from time to time.
THE SCHEDULE
(See sections 2,3 and 4)
