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[Cites 0, Cited by 0] [Section 56] [Entire Act]

NCT Delhi - Subsection

Section 56(2) in The Delhi Water Board Act, 1998

(2)While determining the amount and terms and conditions of such loans or grants, the Government concerned shall have due regard to the financial consequences of any directions given to the Board under section 73 and of any circumstances arising out of any decision of the Government.