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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(1)(d) in The Delhi High Court Act, 1966

(d)in article 229,-
(i)the references to the Governor of the State shall be construed as references to the administrator of the Union territory of Delhi ;
(ii)the references to the State Public Service Com- mission, the Legislature of the State and the Consoli- dated Fund of the State shall be construed, respectively, as references to the Union Public Service Commission, Parliament and the Consolidated Fund of India;