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 2] [Section 58] [Entire Act] Union of India - Subsection Section 58(d) in The Delhi Rent Act, 1995 (d)the references, in section 14 of the said Act, to Chief Justice, Judge or Judges shall be construed as including a reference to Chairman, Member or Members.
