Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] NCT Delhi - Section Section 34 in The Delhi Vidyut Board Rules, 1997 34. Application of money borrowed. - Except with the previous sanction of the Government, money raised by the issue or grant of any security shah not be applied to purposes other than those for which money was raised.
