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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011

(1)If for any reason, the Commissioner is unable to hold an inquiry into an accident covered under section 38 of the Act at an early date after the occurrence of such an accident, he shall notify to the Officer incharge of the Bangalore Metro Railway Administration the reason as to why the inquiry cannot be held by him.