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 6] [Entire Act] NCT Delhi - Subsection Section 6(1) in The Delhi Vidyut Board Rules, 1997 (1)The Chairman and other members who are Government officers shall be entitled to the emoluments, allowances and benefits as applicable to them in their parent department.
