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 1] [Section 58] [Entire Act] Union of India - Subsection Section 58(b) in The Delhi Rent Act, 1995 (b)in section, 15 of the said Act, the references to the Advocate General shall be construed as a reference to the Attorney General or the Solicitor General or the Additional Solicitor General;
