Section 4(3)(b) in The New Delhi Municipal Council Act, 1994

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NCT Delhi - Subsection

Section 4(3)(b) in The New Delhi Municipal Council Act, 1994

(b)two members belonging to the Scheduled Castes, out of which one member shall be from the members nominated under clause (d) of sub-section (1).] [[Subsituted by Act 5 of 2012 section 2(c), for sub-section (3) (w.e.f. 1-3-2012). Sub-section (3), before subsitution, stood as under:

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NCT Delhi - Subsection

Section 4(3)(b) in The New Delhi Municipal Council Act, 1994