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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1)(a) in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011

(a)after obtaining the sanction of the Electrical Inspector to the Government of India for energization under rule 40, the sub stations should be commissioned sufficiently in advance for the energization of third rail equipment;