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[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(2) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002

(2)If the Commissioner is of the opinion that the metro railway cannot be opened without any danger to the public using it, he shall, in his report, state the grounds therefor, as also the requirements which, in his opinion, are to be complied with before sanction is given by the Central Government.