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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

NCT Delhi - Subsection

Section 40(2)(e) in The Delhi Sikh Gurdwaras Act, 1971

(e)the matters in respect of which powers may be exercised or duties performed by the President or other office-bearers of the Executive Board or by any officer or other employee of the Committee;