Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 77] [Entire Act]

NCT Delhi - Subsection

Section 77(3) in The Delhi School Education Rules, 1973

(3)[ Relevant contingent grant may not be paid unless the audited annual accounts and sundry records, like vouchers, receipts and the like, are produced.] [Sub-rule (3) Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).]