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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011

(1)The Bangalore metro railway administration shall ensure that the metro railway in the metropolitan city of Bangalore (hereinafter referred as the Bangalore Metro railway) or a portion thereof to be opened for public carriage of passengers is complete in all respects as per the manuals of practice of the Bangalore Metro Railway and for such opening all the administrative formalities are complete and that the working of the Bangalore metro Railway is regulated by the Bangalore Metro Railway (General) Rules, 2011.