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[Cites 0, Cited by 0] [Section 131] [Entire Act]

NCT Delhi - Subsection

Section 131(2) in The New Delhi Municipal Council Act, 1994

(2)All money paid into the sinking funds shall, as soon as possible, be invested by the Chairperson in public securities and every such investment shall be reported by the Chairperson to the Council within fifteen days.