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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(5)(b) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010

(b)the plot holder has completed the negotiations with financial institutions for raising the required finance and sixty percent or more of the capital requirements for such expansion have been subscribed in the case of the company which has to go in for public issue where applicable; or