Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Fiscal Responsibility (Second Amendment) Act, 2009 14 of 2009 [31 July 2009] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 Karnataka Fiscal Responsibility (Second Amendment) Act, 2009 14 of 2009 [31 July 2009] An Act further to amend the Karnataka Fiscal Responsibility Act, 2002. Whereas, it is expedient further to amend the Karnataka Fiscal Responsibility Act, 2002 (Karnataka Act 16 of 2002), for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the Sixtieth year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Fiscal Responsibility (Second Amendment) Act, 2009. (2) It shall be deemed to have come into force with effect from the First day of April, 2009. 2. Amendment Of Section 4 :- In the Karnataka Fiscal Responsibility Act, 2002 (Karnataka Act 16 of 2002), in Section 4, in sub-section (3), after the second proviso, the following shall be inserted, namely.-- "Provided also that the fiscal deficit during the financial year 2009- 10 shall not exceed four percent of estimated Gross State Domestic Product".