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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

NCT Delhi - Subsection

Section 33(1)(c) in The Government Of National Capital Territory Of Delhi Act, 1991

(c)for prohibiting the discussion of, or the asking of questions on, any matter which affects the discharge of the functions of the Lieutenant Governor in so far as he is required by or under this Act or any law to act in his discretion.