Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47A] [Entire Act] NCT Delhi - Subsection Section 47A(2) in The Government Of National Capital Territory Of Delhi Act, 1991 (2)Any sums required for the purpose of invoking a guarantee shall be charged on the Consolidated Fund of the Capital.
