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 32] [Entire Act] NCT Delhi - Subsection Section 32(e) in The Delhi Sikh Gurdwaras Act, 1971 (e)Applications regarding failure of publication of, or non- implementation or non-clearance of the objections raised in, any annual report of the auditors of the Committee.
