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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

NCT Delhi - Subsection

Section 41(2)(b) in The Delhi Sikh Gurdwaras Act, 1971

(b)all budget estimates made, all obligations and liabilities in- curred, all contracts entered into and all matters and things engaged to be done by, with or for the Delhi Sikh Gurdwara Board shall be deemed to have been made, incurred, entered into or 'engaged to be done by, with or for the Committee under the provisions of this Act;