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

NCT Delhi - Subsection

Section 3(1) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002

(1)The Central Government may, for the purpose of efficient administration of a Government metro railway, in the [the National Capital Region, metropolitan city and metropolitan area] [Substituted by Act No. 34 of 2009.], by notification, constitute such railways as it may deem fit.