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[Cites 0, Cited by 0] [Section 40] [Entire Act]

NCT Delhi - Subsection

Section 40(1) in The Delhi Vidyut Board Rules, 1997

(1)Principal money and interest for which stocks are issued by the Board shall be secured on the convenant of the Board to pay and in case of scrips issued in the form of debentures it will be secured by creating a charge on the revenues of the Board.