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[Cites 0, Cited by 0] [Section 108] [Entire Act]

NCT Delhi - Subsection

Section 108(3) in The Delhi Water Board Act, 1998

(3)Every rule made under this Act, shall be laid as soon as may be after it is made or issued, before the Legislative Assembly of the National Capital Territory of Delhi, while it is in session for a total period of thirty days which may be comprised in one session, or in two or more successive sessions.