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

NCT Delhi - Subsection

Section 2(1)(c) in The Delhi Metro Railway (Prohibition of Carriage of Large-Sized Luggage, Carriage of Offensive and Dangerous Goods in the Metro Railway, Travelling of Persons Suffering From Infectious and Contagious Diseases in the Metro Railway and Value, Period of Validity and Such Other Particulars Indicated in the Ticket Issued by the Metro Railway) Rules, 2002

(c)"metro railway administration" in relation to,-
(i)a Government metro railway means the General Manager of that railway; or
(ii)a non-Government metro, railway means the person who is the owner or lessee of that metro railway, or the person working that metro railway under an arrangement with the owner or lessee of the metro railway ;