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 40] [Entire Act] NCT Delhi - Subsection Section 40(4) in The Delhi Vidyut Board Rules, 1997 (4)The principal money secured by a stock shall be repayable on redemption at such date as may be specified in the stock.
