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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Metro Railways (Notice of Accidents and Inquiries) Rules, 2014

(1)On receipt of information from the Commissioner under sub-rule (1) of rule 9 or where an accident of the nature specified in sub-rule (2) thereof occurs, the metro railway administration shall cause either a joint inquiry or a departmental inquiry to be held for thorough investigation of the causes which led to such accident.