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

Union of India - Subsection

Section 3(a) in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014

(a)any accident attended with loss of any human life or with grievous hurt, as defined in the Indian Penal Code, 1860 (45 of 1860), or with such serious damage to metro rail property of a present value exceeding two crore rupees;