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[Cites 0, Cited by 0] [Section 36] [Entire Act]

NCT Delhi - Subsection

Section 36(4) in The Delhi Vidyut Board Rules, 1997

(4)Subject to the provisions of the Act, and these Rules, stock may be issued or renewed for such amount at such price and at such rate of interest as the Board may, with the previous approval of the Government, determine.