Section 15(1)(a) in The Government Of National Capital Territory Of Delhi Act, 1991

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NCT Delhi - Subsection

Section 15(1)(a) in The Government Of National Capital Territory Of Delhi Act, 1991

(a)if he holds any office of profit under the Government of India or the Government of any State or the Government of any Union territory other than an office declared by law made by Parliament or by the Legislature of any State or by the Legislative Assembly of the Capital or of any other Union territory not to disqualify its holder; or

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NCT Delhi - Subsection

Section 15(1)(a) in The Government Of National Capital Territory Of Delhi Act, 1991