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 13] [Entire Act] NCT Delhi - Subsection Section 13(3) in Delhi Police Act, 1978 (3)A certificate of appointment shall become null and void when the person named therein cases to belong to the Delhi police or shall remain inoperative during the period such person is suspended from the Delhi police.
