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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

NCT Delhi - Subsection

Section 27(3)(b) in The Government Of National Capital Territory Of Delhi Act, 1991

(b)the charges payable in respect of loans advanced to the Capital from the Consolidated Fund of India including interest, sinking fund charges and redemption charges, and other expenditure connected therewith;