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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3)(a) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998

(a)in the case referred to in clause (b) of sub-rule (2), by a statement of the persons involved in the accident whose prosecution the Head of the Railway Administration concerned considers to be desirable;