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[Cites 0, Cited by 0] [Section 126(1)] [Section 126] [Entire Act]

NCT Delhi - Subsection

Section 126(1)(i) in The New Delhi Municipal Council Act, 1994

(i)no loan shall be raised without the previous sanction of the Central Government or without previous publication of the application for sanction under the Local Authorities Loans Act, 1914 (9 of 1914 ), and the rules made thereunder; and