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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Rajasthan - Subsection

Section 6A(3) in Rajasthan Finance Act, 2007

(3)The Fund may be used by the State Government only for the following purposes;
(a)to meet revenue or capital expenditure in a year wherein tax receipts of the State, comprising of its own t axes and share in central taxes, are estimated to be less than 109 over the previous year;
(b)to meet expenditure on developmental schemes or poverty reduction programmes.