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

State of Rajasthan - Subsection

Section 6A(2) in Rajasthan Finance Act, 2007

(2)Tax receipts of the State, comprising of its own taxes and share in central taxes, in any year in excess of 17.5% over previous year and any other revenue receipts, as the State Government may think fit, shall, if the State legislature by appropriation made by law in this behalf so provides, be credited to the Fund in the ensuing year.