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[Cites 0, Cited by 0] [Section 28] [Entire Act]

NCT Delhi - Subsection

Section 28(1) in The Government Of National Capital Territory Of Delhi Act, 1991

(1)So much of the estimates as relates to expenditure charged upon the Consolidated Fund of the Capital shall not be submitted to the vote of the Legislative Assembly, but nothing in this sub-section shall be construed as preventing the discussion in the Legislative Assembly of any of those estimates.