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 31] [Entire Act] NCT Delhi - Subsection Section 31(1) in The Delhi Vidyut Board Rules, 1997 (1)Save as expressly provided in these rules, the Board shall not borrow any sum of money except with the previous sanction of the Government.
