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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(2)(xii) in The Delhi Water Board Act, 1998

(xii)A representative of the Ministry of Urban Affairs and Employment, Government of India who shall not be below the rank of Joint Secretary to the Government of India, to be nominated by the Central Government.