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APPROPRIATION (No. 5) ACT, 2010 No.44 of 2010 [11th December,2010] An Act to authorize payment and appropriation of certain further sums from and out of the Consolidated Fund of India for the services of the financial Year 2010-11. BE it enacted by Parliament in the Sixty-first Year of the Republic of India as follows:- Short title:- 1. This Act may be called the Appropriation (No.5) Act, 2010. Issue of Rs.44945,52,00,000 out of the Consolidated Fund of India for the financial year 2005-06:- 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 forty-four thousand nine hundred forty-five crores and fifty-two lakh rupees only towards defraying the several charges which will come in course of payment during the financial year 2010-11 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 Scheduled in relation to the said year.
THE SCHEDULE (See sections 2 and 3)
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86540
103860
630
114
59824