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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(b) in Rajasthan Fiscal Responsibilities and Budget Management Act, 2005

(b)"Consolidated Fund" means the Fund as defined in Art. 266 (1) of the Constitution of India comprising all revenues received by the Government of Rajasthan all loans raised by that Government by the issue of treasury bills, loans or ways and means advances and all moneys received by the Government in repayment of loans;