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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5) in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014

(5)On completion of an inquiry in respect of any of the accidents referred to in rule 3, the Commissioner of the Metro Railway Safety shall submit a preliminary narrative report to the Metro Railway Administration and Chief Commissioner of Railway Safety, and such report shall be factual and shall not contain any reference to persons implicated.