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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

NCT Delhi - Subsection

Section 43(1)(e) in The New Delhi Municipal Council Act, 1994

(e)any other matter which is incidental to or necessary for, the purpose of regulating the appointment and conditions of service of persons appointed to services and posts under the Council and any other matter for which in the opinion of the Council provisions should be made by regulations.