Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(p) in Rajasthan Fiscal Responsibilities and Budget Management Act, 2005 (p)"total liability" means the explicit liabilities under Consolidated Fund of the State and the Public Account of the State including General Provident Fund.
