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[Cites 0, Cited by 2] [Section 345A] [Entire Act]

NCT Delhi - Subsection

Section 345A(3) in The Delhi Municipal Corporation Act, 1957

(3)No person shall remove such seal except—
(a)under an order made by the Commissioner under sub-section (2); or
(b)under an order of an Appellate Tribunal or the Administrator, made in an appeal under this Act.