APPROPRIATION (RAILWAYS) ACT, 2001

APPROPRIATION (RAILWAYS) 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 2000-2001 for the purposes of Railways.

BE it enacted by Parliament in the Fifty-second Year of the Republic of India as follows:—

Short title.

This Act may be called the Appropriation (Railways) Act, 2001.

Issue of Rs. 138,85,40,000 out of the Consolidated Fund of India for the financial year 2000-2001.

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 one hundred and thirty-eight crores, eighty-five lakhs and forty thousand rupees towards defraying the several charges which will come in course of payment during the financial year 2000-2001, in respect of the services relating to Railways specified in column 2 of the Schedule.

Appropriation.

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.

+Clients Back

+Lawyers

+Law Students

+Law Schools

Central Act

APPROPRIATION (RAILWAYS) ACT, 2001

Lawyers Network

Users

Cities Serving

Law Schools Network

Law Students Network