Section 2(e) in Tamil Nadu Fiscal Responsibility Act, 2003
(e)[ "fiscal deficit" means the excess of total disbursements from the Consolidated Fund of the State (excluding repayment of debt) over total receipts into the Consolidated Fund excluding the debt receipts during a financial year;] [Substituted by the Tamil Nadu Fiscal Responsibility (Amendment) Act, 2004 (Tamil Nadu Act 6 of 2004]
