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[Cites 0, Cited by 0] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(3) in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007

(3)An order made by the Claims Commissioner shall be executed as a decree of civil court and the provisions of the code of Civil procedure, 1908, so far may be, shall apply as they apply in respect of decree of a civil court.