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[Cites 0, Cited by 0] [Section 90(8)] [Section 90] [Entire Act]

NCT Delhi - Subsection

Section 90(8)(i) in The Delhi Municipal Corporation Act, 1957

(i)[ "category A post" means any post, which, having regard to its scale of pay or emoluments, would, if such post had been in the Central Government, be classified as a Group A post under the Central Government in accordance with the orders issued by that Government from time to time; [Substituted by Act 8 of 1987, section 2, for "clauses (i) and (ii)" (w.r.e.f. 5-2-1987)]