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[Cites 0, Cited by 2] [Section 9(1)] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(1)(f) in The Delhi Municipal Corporation Act, 1957

(f)if he holds any office of profit under the [Corporation]; [Substituted by Dlehi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).]