Section 2(1)(f) in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(f)"legal practitioner" shall have the same meaning assigned under Clause (i) of Section 2 of the Advocates Act, 1961 (25 of 1961);

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