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[Cites 0, Cited by 0] [Section 514AA] [Entire Act]

NCT Delhi - Subsection

Section 514AA(f) in THE DELHI MUNICIPAL CORPORATION (AMENDMENT) ACT, 2022

(f)any rules, regulations and bye-laws made prior to such commencement, shall, in so far as they are consistent with the provisions of the Act, continue to be applicable till new rules, regulations and bye-laws are made.".