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[Cites 0, Cited by 0] [Section 126(1)] [Section 126] [Entire Act]

NCT Delhi - Subsection

Section 126(1)(ii) in The New Delhi Municipal Council Act, 1994

(ii)the amount of loan, the rate of interest and the terms including the date of floatation, the time and method of the repayment and the like shall be subject to the approval of the Central Government.