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[Cites 0, Cited by 0] [Section 45E(2)] [Section 45E] [Entire Act]

NCT Delhi - Subsection

Section 45E(2)(a) in The Government Of National Capital Territory Of Delhi Act, 1991

(a)the Chief Minister of Government of National CapitalTerritory of Delhi, who shall be the Chairperson of the Authority, ex officio;