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[Cites 0, Cited by 0] [Section 46] [Entire Act]

NCT Delhi - Subsection

Section 46(3) in The Government Of National Capital Territory Of Delhi Act, 1991

(3)The custody of the Consolidated Fund of the Capital, the payment of moneys into such Fund, the withdrawal of moneys therefrom and all other matters connected with or ancillary to those matters shall be regulated by rules made by the Lieutenant Governor with the approval of the President.