Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] Union of India - Subsection Section 10(3) in Railway Passengers (Manner of Investigation of Untoward Incidents) Rules, 2020 (3)When, on examination, Divisional Railway Manager is satisfied that the investigation is complete, he shall pass an order accepting the said report.
