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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(a) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998

(a)any such accident is attended with loss of human life or with grievous hurt, or with serious damage to railway property of the value exceeding Rs. 25,00,000 or has prima facie been due to any criminal act or omission; or