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2. Amendment of section 4A. In the Delhi Special Police Establishment Act, 1946, in section 4A, (a) in sub-section (1), for clause (b), the following clause shall be substituted, namely: "(b) the Leader of Opposition recognised as such in the House of the People or where there is no such Leader of Opposition, then, the Leader of the single largest Opposition Party in that House-Member;"; (b) after sub-section (1), the following sub-section shall be inserted, namely: "(2) No appointment of a Director shall be invalid merely by reason of any vacancy or absence of a Member in the Committee.".    |
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