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[Cites 0, Cited by 0] [Section 134] [Entire Act]

NCT Delhi - Subsection

Section 134(3) in The New Delhi Municipal Council Act, 1994

(3)The period for the exchanging of any such consolidated loan shall not, without the sanction of the Central Government, extend beyond the farthest date within which any of the loans to be consolidated would otherwise be repayable.