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

State of Tamilnadu - Subsection

Section 6(3) in Tamil Nadu Fiscal Responsibility Act, 2003

(3)While placing before the Legislative Assembly the outcome of such review, the Minister shall make a statement explaining,-
(a)any deviation in meeting the obligations cast on the State Government under this Act;
(b)whether such deviation is substantial and relates to the actual or the potential budgetary outcomes; and
(c)the remedial measures the State Government proposes to take.