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[Cites 0, Cited by 0] [Section 185(1)] [Section 185] [Entire Act]

NCT Delhi - Subsection

Section 185(1)(ii) in The Delhi Municipal Corporation Act, 1957

(ii)the amount of loan, the rate of interest and the terms including the date of flotation, the time and method of the repayment and the like shall be subject to the approval of the Central Government.