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[Cites 0, Cited by 0] [Section 44] [Entire Act]

NCT Delhi - Subsection

Section 44(3) in The Government Of National Capital Territory Of Delhi Act, 1991

(3)Orders and other instruments made and executed in the name of the Lieutenant Governor shall be authenticated in such manner as may be specified in rules to be made by the Lieutenant Governor and the validity of an order or instrument which is so authenticated shall not be called in question on the ground that it is not an order or instrument made or executed by the Lieutenant Governor.