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[Cites 0, Cited by 0] [Section 53] [Entire Act]

NCT Delhi - Subsection

Section 53(4) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002

(4)Subject to any rules that may be made in this behalf, the Claims Commissioner may, for the purpose of determining any claim for compensation, choose one or more persons possessing special knowledge of any matter relevant to the enquiry, to assist him in holding the enquiry.