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APPROPRIATION (No. 5) Act, 2002
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 2002-2003.
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 (No. 5) Act, 2002.
Issue of Rs. 8007,16,00,000 out of the Consolidated Fund of India for the year 2002-2003.
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 eight thousand seven crores and sixteen lakh rupees towards defraying the several charges which will come in course of payment during the financial year 2002-2003 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 relation to the said year.
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