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 19] [Entire Act] NCT Delhi - Subsection Section 19(vi) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963 (vi)Retention of Government accommodation shall also be admissible to those officers who own houses at the last place of their posting.
