Telangana Fiscal Responsibility and Budget Management Act, 2005

An Act to provide for the Responsibility of the State Government to ensure prudence in Fiscal Management and Fiscal Stability by progressive elimination of revenue deficit, reduction in fiscal deficit, prudent debt management consistent with fiscal sustainability, greater transparency in fiscal operations of the Government and conduct of fiscal policy in a medium term framework and matters connected therewith or incidental thereto.

Act number

Act 34 of 2005

Year

2005

Enacted on

25-10-2005

In force from

03-06-2005

Jurisdiction

Telangana State Act

Subjects

Public Finance

Read the full text of Telangana Fiscal Responsibility and Budget Management Act, 2005 section by section on LawLens.

Official source: India Code