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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011

(4)On completion of an inquiry, in respect of any of the accidents, collisions or derailments, as the case may be, the Commissioner shall submit a brief preliminary report to the Chief Commissioner of Railway Safety and such report shall be factual and shall not contain any reference to persons implicated.