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[Cites 0, Cited by 0] [Section 511B(3)] [Section 511B] [Entire Act]

NCT Delhi - Subsection

Section 511B(3)(b) in The Delhi Municipal Corporation Act, 1957

(b)which debts, obligations, liabilities, contracts, matters and things referred to in clause (d) of the said sub-section have been incurred, entered into or engaged to be done by, with or for, [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] for or in connection with the "transferred functions";