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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Railways (Opening for Public Carriage of Passengers) Rules, 2000

(1)Every railway administration shall ensure that the railway line or a portion thereof to be opened for public carriage of passengers is complete in all respects as per the Indian Railways Standard Codes and Manuals of Practice and for such opening all the administrative formalities are complete and that the working of the railway is regulated by the Indian Railways (Open Lines) General Rules, 1976.