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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(2)(e) in The Railways Act, 1989

(e)the persons to whom notices in respect of any inquiry under this Chapter are to be sent, the procedure to be followed in such inquiry and the manner in which a report of such inquiry shall be prepared;