Haryana Appropriation (No. 1) Act, 2014

Haryana Appropriation (No. 1) Act, 2014

The Haryana Appropriation (No. 1) Act, 2014

Haryana Act No. 2 of 2014

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Part-I

Haryana Government

Law and Legislative Department

Notification

The 26th March, 2014

No. Leg. 5/2014. - The following Act of the legislature of the State of Haryana received the assent of the Governor of Haryana on the 22nd March, 2014, and is hereby published for general information :-

An act to authorize payment and appropriation of certain further sums from and out of the Consolidated Fund of the State of Haryana for the services during the financial year ending on the thirty-first day of March, 2014.

Be it enacted by the Legislature of the State of Haryana in the Sixty-fifth Year of the Republic of India as follows :-

1. Short title. - This Act may be called the Haryana Appropriation (No. 1) Act, 2014.

2. Issue of र 1714,02,14,000/- out of Consolidated Fund of State of Haryana for the year 2013-14. - From and out of the Consolidated Fund of the State of Haryana, there may be paid and applied sums not exceeding those specified in column 11 of the Schedule appended to this Act, amounting in the aggregate to the sum of One thousand seven hundred fourteen crore, two lakh, fourteen thousand rupees only (र 1714,02,14000/-), towards defraying the several charges which will come in the course of payment during the financial year 2013-2014 ending on the thirty-first day of March, 2014, in respect of the services specified in column 2 of the said Schedule.

3. Appropriation. - The sums authorized to be paid and applied from and out of the Consolidated Fund of the State of Haryana by this Act, shall be appropriated for the services and purposes expressed in the Schedule in relation to the financial year ending on thirty-first day of March, 2014.


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