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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(b) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998

(b)the District Magistrate or the Magistrate appointed under rule 17 has given a direction under clause (c) of that rule: