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 48] [Entire Act] NCT Delhi - Subsection Section 48(3) in The Delhi Vidyut Board Rules, 1997 (3)Not more than one class of stock shall be included in any transfer and the deed shall relate only to the transfer and shall not contain any recital power or proviso whatsoever.
