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[Cites 0, Cited by 0] [Section 32] [Entire Act]

NCT Delhi - Subsection

Section 32(2) in The Delhi Urban Shelter Improvement Board Act, 2010

(2)All debts, obligations and liabilities incurred, all contracts "entered into and all matters and tilings engaged to be done by, with or for the existing organization of the Government or any local authority shall be deemed to have been incurred, entered into or engaged to be done by, with or for the Board.