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[Cites 0, Cited by 0] [Section 76] [Entire Act]

NCT Delhi - Subsection

Section 76(x) in Delhi Wakf Board Regulations, 1963

(x)In case of default in the payment of the contribution the Secretary or another competent officer with the written permission of the Chairman of the Board shall issue registered notice (acknowledgement due) positively in the first week of June and December against the defaulter.