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[Cites 0, Cited by 0] [Section 398] [Entire Act]

NCT Delhi - Subsection

Section 398(3) in The New Delhi Municipal Council Act, 1994

(3)An order of dissolution made under this section together with a statement of the reasons therefor shall be laid before each House of Parliament and the Legislative Assembly of the National Capital Territory of Delhi as soon as may be, after it has been made.