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[Cites 0, Cited by 0] [Section 98(1)] [Section 98] [Entire Act]

NCT Delhi - Subsection

Section 98(1)(d) in The Delhi Municipal Corporation Act, 1957

(d)the procedure to be followed in imposing any penalty under sub-section (1) of section 95, suspension pending departmental inquiries before the imposition of such penalty and the authority by whom such suspension may be ordered; the officer or authority to whom an appeal shall lie under sub-section (4) of that section;