Section 13(1)(a) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998

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Union of India - Subsection

Section 13(1)(a) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998

(a)if any inquiry is to be held by the Commissioner of Railway Safety under rule 2 of the Statutory Investigation into Railway Accidents Rules, 1998, or a Commission appointed under the Commissions of Inquiry Act, 1952 (60 of 1952) or any other authority appointed by the Central Government to which all or any of the provisions of the said Commission of Inquiry Act have been made applicable under rule 2 of the said Statutory Investigation into Railway Accidents Rules, or

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Union of India - Subsection

Section 13(1)(a) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998