29. Amendment of Section 2, Rajasthan Act No. 7 of 2005.
- After clause (k) and before clause (1) of Section 2 of the Rajasthan Fiscal Responsibility and Budget Management Act, 2005 (Act No. 7 of 2005), hereinafter in this chapter referred to as the principal Act, the following clause shall be inserted, namely: -"(kk) "Rajasthan Development and Poverty Alleviation Fund" means a Fund created under Section 6-A;".
