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[Cites 0, Cited by 1] [Section 185] [Entire Act]

NCT Delhi - Subsection

Section 185(2) in The Delhi Municipal Corporation Act, 1957

(2)When any sum of money has been borrowed under sub-section (1), no portion of any sum of money borrowed for any of the purposes referred to in clause (c) of sub-section (1) shall be applied to the payment of salaries and allowances to any municipal officers or other municipal employees other than those exclusively employed in connection with the carrying out of that purpose.