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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

NCT Delhi - Subsection

Section 10(3)(a) in The New Delhi Municipal Council Act, 1994

(a)to produce any record, correspondence, plan or other document which is in his possession or under his control as Chairperson or which is recorded or filed in his office or in the office of any municipal officer or other municipal employee subordinate to him;