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[Cites 0, Cited by 0] [Section 38] [Entire Act]

NCT Delhi - Subsection

Section 38(2) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002

(2)The metro railway administration, within whose jurisdiction the accident occurs, shall, without delay, give notice of the accident to the [State Government] [Substituted 'Government of the National Capital Territory of Delhi' by Act No. 34 of 2009.] and the Commissioner having jurisdiction over the place of the accident.