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

Union of India - Subsection

Section 7(8) in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011

(8)The Chief Commissioner of Railway Safety shall make recommendation in regard to the publication of the report and inform the Ministry of Urban Development and Ministry of Railways accordingly:Provided that in case the Ministry of Urban Development has reservations on the recommendations of the Chief Commissioner of Railway Safety regarding publication of the report, the matter shall be decided by the Central Government in the Ministry of Civil Aviation.