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 24] [Entire Act] Union of India - Subsection Section 24(6) in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011 (6)The Commissioner shall scrutinize the proposal and make recommendations to the Central Government for orders.
