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[Cites 0, Cited by 0] [Section 11] [Entire Act]

NCT Delhi - Subsection

Section 11(3) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010

(3)The Corporation shall be competent to make variations in the programme of work in the course of the year provided that all such variations and reappropriations out of the sanctioned budget are brought to the notice of the Government by a supplementary financial statement.