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[Cites 0, Cited by 0] [Section 143] [Entire Act]

NCT Delhi - Subsection

Section 143(b) in The New Delhi Municipal Council Act, 1994

(b)no such contract, for any purpose which in accordance with any provision of this Act the Chairperson may not carry out without the approval or sanction of the Council shall be made by him until and unless such approval or sanction has been duly obtained;