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 52] [Entire Act] NCT Delhi - Subsection Section 52(2) in The New Delhi Municipal Council Act, 1994 (2)The loss, if any, arising from such deposit or investment shall be debited to the General Account of the New Delhi Municipal Fund.
