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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(vi) in The Delhi Common Effluent Treatment Plants Rules, 2001

(vi)To arrange CETP funds by way of contributions, grants or loan with or without security or on the security of a mortgage charge or on hypothecation or pledge of overall or any of he immovable or movable properties / stores / consumables belonging to the CETP Society.