Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] NCT Delhi - Subsection Section 36(2) in The Delhi Vidyut Board Rules, 1997 (2)All stocks issued by the Board as per Section 65 of the Act shall be redeemable stock and shall be created by and issued in pursuance of a resolution or resolution passed by the Board.
