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 40] [Entire Act] NCT Delhi - Subsection Section 40(2) in The Delhi Vidyut Board Rules, 1997 (2)The scrips (issued by the Board) shall be called "The Delhi Vidyut Board Debentures", or "The Delhi Vidyut Board Bonds", or others, as the case may be.
