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[Cites 0, Cited by 0] [Section 45] [Entire Act]

NCT Delhi - Subsection

Section 45(6) in The Delhi Municipal Corporation Act, 1957

(6)Any councillor [***] [The words or alderman omitted by Act 67 of 1993, section 39 (w.e.f. 1-10-1993)] who ceases to be a member of the Standing Committee shall be eligible for re-election.