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 1] [Section 96] [Entire Act] NCT Delhi - Subsection Section 96(c) in The Delhi Municipal Corporation Act, 1957 (c)to a post when at the time of such appointment the person to be appointed thereto is in the service of the Central Government or a State Government in a class I post; or
