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[Cites 0, Cited by 0] [Section 53] [Entire Act]

NCT Delhi - Subsection

Section 53(b) in The Delhi Rent Act, 1995

(b)a Member, other than the Chairman, of the Tribunal shall, subject to the other provisions of this Act, be eligible for appointment as the Chairman or Member of any other tribunal, but not for any other employment either under the Government of India of under the Government of a State;