Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

Section 3 in Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011

3. Right of citizen to obtain time bound delivery of services.

- Every citizen shall have the right to obtain the citizen related services in Delhi in accordance with this Act within the time bound period as stipulated in the Schedule:Provided that the Government shall be entitled to amend and revise the Schedule from time to time by notification.