4. Amendment of section 6, Rajasthan Act No. 7 of 2005.
- For the existing first proviso of section 6 of the principal Act, the following shall be substituted, namely:-Provided that revenue deficit and fiscal deficit may exceed the limits specified under this section-(a)due to ground or grounds of unforeseen demands on the finances of the State Government arising out of national security or natural calamity including drought relief or such other exceptional circumstances beyond the control of the State Government; or(b)due to developmental and other unavoidable expenditure; or(c)up to the limits indicated by the Central Government from time to time:
