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NCT Delhi - Section

Section 56 in The Delhi Vidyut Board Rules, 1997

56. Saving of power of revocation.

- The Board may, by resolution, revoke at any time, in whole or in part, any resolution for the creation of any security passed by the Board if and so far as the same has not been acted on, by the issue or grant of securities thereunder and shall forthwith give notice of any such revocation to the Government.