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[Cites 0, Cited by 0] [Section 56] [Entire Act]

NCT Delhi - Subsection

Section 56(1) in The Delhi Water Board Act, 1998

(1)The Government or the Central Government or both shall pay to the Board, on such terms and conditions that such Government may determine, by way of loans or grants, such sums of money as that Government may think fit for being utilised for the purposes of this Act.