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[Cites 0, Cited by 5] [Section 9(1)] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(1)(g) in The Delhi Municipal Corporation Act, 1957

(g)if he holds any office of profit under the Government [or Central Government;] [Inserted by Act 67 of 1993, section 17 (w.e.f. 1-10-1993)]