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 53] [Entire Act] NCT Delhi - Subsection Section 53(5) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002 (5)The Claims Commissioner shall have powers to pass such interim and final order as the circumstance may require, including orders for payment of costs.
