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[Cites 0, Cited by 2] [Section 126] [Entire Act]

NCT Delhi - Subsection

Section 126(2) in The New Delhi Municipal Council Act, 1994

(2)When any sum of money has been borrowed under sub-section (1), no portion of any sum of money borrowed for any of the purposes referred to in clause (c) of sub-section (1) shall be applied to the payment of salaries and allowances to any officers or other employees other than those exclusively employed in connection with the carrying out of that purpose.