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 69] [Entire Act] NCT Delhi - Subsection Section 69(5) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002 (5)Any sum recovered under sub-section (4) shall, as and when it is recovered, be paid to the Consolidated Fund of India.
