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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(2)(v) in The Delhi Development Authority Rules, 1958

(v)the letting out on hire to the Authority or the hiring from the Authority of any article of value not exceeding two thousand rupees in the aggregate in any year during the period of the contract or work.