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[Cites 0, Cited by 0] [Section 99(1)] [Section 99] [Entire Act]

NCT Delhi - Subsection

Section 99(1)(b) in The Delhi Municipal Corporation Act, 1957

(b)all moneys received by or on behalf of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] under the provisions of this Act or of any other law for the time being in force, or under any contract;