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TAMIL NADU FISCAL RESPONSIBILITY (AMENDMENT) ACT, 2010
T.N. ACT NO.11/2010
TAMIL NADU FISCAL RESPONSIBILITY (AMENDMENT) ACT, 2010
(Received the Assent of the Governor of Tamil Nadu on February 2, 2010 – Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.33, page 39, dated February 3, 2010) – Statement of Objects and Reasons : Refer T.N.Bill No.11/2010 – 2010 (1) CTAR page 1.38.
An Act further to amend the Tamil Nadu Fiscal Responsibility Act, 2003.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixtieth Year of the Republic of India as follows:—
1. Short title and commencement.— (1) This Act may be called the Tamil Nadu Fiscal Responsibility (Amendment) Act, 2010.
(2) It shall come into force on such date as the State Government may, by Notification, appoint.
2. Amendment of Section 4.— In sub-section (2) of Section 4 of the
Tamil Nadu Fiscal Responsibility Act, 2003,—
Tamil Nadu Fiscal Responsibility Act, 2003,—
(1) in Clause (a), for the expression "2008-2009”, the expression “2010-2011” shall be substituted;
(2) in Clause (b), for the expression "31st March 2008”, the expression "31st March 2011" shall be substituted
