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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(1)(e) in The Government Of National Capital Territory Of Delhi Act, 1991

(e)[ the receipt of money on account of the Consolidated Fund of the Capital or the Public Account of the Capital or the custody or issue of such money or the audit of the accounts of the Capital:] [Substituted by Government of Union Territories and the Government of National Capital Territory of Delhi (Amendment) Act, 2001(38 of 2001) ]