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

Union of India - Subsection

Section 7(2) in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011

(2)The Commissioner shall, while conducting an inquiry, inform or cause to inform the Chief Secretary of the Government of Karnataka, the Deputy Commissioner and the Deputy Commissioner of Police of the district concerned.