Contigency Fund of Tripura Act,1972

An Act to provide for the establishment and maintenance of Contingency Fund. Be it enacted by the Legislative Assembly of Tripura in the Twenty-third Year of the Republic of India as follows :-

Act number

Act 5 of 1972

Year

1972

Enacted on

27-07-1972

In force from

27 July 1972

Jurisdiction

Tripura State Act

Subjects

Public Finance

Read the full text of Contigency Fund of Tripura Act,1972 section by section on LawLens.

Official source: India Code