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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

NCT Delhi - Subsection

Section 38(1)(e) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002

(e)any accident of any other description which the Central Government may notify in this behalf, occurs, the metro railway official in charge of the section of the metro railway on which the accident occurs, shall, without delay, give notice of the accident in such form and containing such particulars as may be prescribed to the Deputy Commissioner and the Deputy Commissioner of Police, within whose jurisdiction the accident occurs, the officer in charge of the police station within the local limits of which the accident occurs and to such other Magistrate or police officer as may be appointed in this behalf by the Central Government.