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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(2)(t) in The Delhi Sikh Gurdwaras Act, 1971

(t)the manner in which results of election or co-option of members of the Committee shall be published, or the orders made under the rules shall be widely made known by affixing copies thereof in conspicuous public places, by publishing the same by beat of drum or by advertisement in local newspapers.