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] [Section 3(B)] [Section 3] [Entire Act] Union of India - Subsection Section 3(B)(c) in The Government of National Capital Territory of Delhi (Amendment) Act, 2023 (c)after clause (ii), the following clause shall be inserted, namely:—"(iii) in discharge of his functions under Part IV-A of this Act.";