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[Cites 0, Cited by 0] [Section 416(2)] [Section 416] [Entire Act]

NCT Delhi - Subsection

Section 416(2)(b) in The New Delhi Municipal Council Act, 1994

(b)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the New Delhi Municipal Committee before the establishment of the Council shall be deemed to have been incurred, entered into or engaged to be done by, with or for the Council under this Act;