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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(2) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(2)The tramway operator shall, without delay give notice of the accident to the State Government and the Safety Commissioner, who shall conduct an inquiry into such accident in the manner prescribed by rules made in this behalf.