Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act] NCT Delhi - Subsection Section 41(2)(d) in The Delhi Sikh Gurdwaras Act, 1971 (d)all sums of money including rents due to the Board immediately before such establishment shall be deemed to be due to the Committee;