Fiscal Responsibility and Budget Management Act, 2003

राजवित्तीय उत्तरदायित्व और बजट प्रबंध अधिनियम, 2003

An Act to provide for the responsibility of the Central Government to ensure inter-generational equity in fiscal management and long-term macro-economic stability by achieving sufficient revenue surplus and removing fiscal impediments in the effective conduct of monetary policy and prudential debt management consistent with fiscal sustainability through limits on the Central Government borrowings, debt and deficits, greater transparency in fiscal operations of the Central Government and conducting fiscal policy in a medium-term framework and for matters connected therewith or incidental thereto.

Act number

Act 39 of 2003

Year

2003

Enacted on

26-08-2003

In force from

05-07-2004

Jurisdiction

Central Act (India)

Subjects

Public Finance

Read the full text of Fiscal Responsibility and Budget Management Act, 2003 section by section on LawLens.

Official source: India Code