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APPROPRIATION (NO. 3) ACT, 2001
An Act to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of India for the services of the financial year 2001-2002.
BE it enacted by Parliament in the Fifty-secondYear of the Republic of India as follows:—
Short title
1. This Act may be called the Appropriation (No. 3) Act, 2001.
Issue of Rs. 3709, 37,00,000 out of the Consolidated Fund of India for the year 2001-
2002.
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 to the sum of three thousand seven hundred and nine crores and thirty-seven lakh rupees towards defraying the several charges which will come in course of payment during the financial year 2001-2002 in respect of the services specified in column 2 of the Schedule.
Appropriation
3. The sums authorised 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 relatior to the said year.
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