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[Cites 0, Cited by 0] [Section 6A(7)] [Section 6A] [Entire Act]

NCT Delhi - Subsection

Section 6A(7)(ii) in The Bombay Home Guards Act, 1947 [Delhi Extension]

(ii)for the purposes of sub-section (4), the power of revision in respect of such order shall vest in the Chief Commissioner of Delhi.