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

Union of India - Subsection

Section 2(1)(g) in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011

(g)"Electrical Inspector to Government of India" means a person appointed as such by the Appropriate Government under sub-section (1) of section 162 of the Electricity Act, 2003 (36 of 2003) and includes the Chief Electrical Inspector;