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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Central Government General Pool Residential Accommodation Rules, 2017

(1)All Central Government offices which are located in the National Capital Territory of Delhi with due approval by the Government and who fulfill the conditions of eligibility under these rules and have been specifically declared to be eligible for allotment of accommodation by the Government from general pool shall be eligible for allotment or retention of accommodation from the general pool in Delhi.