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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Statutory Investigation Into Railway Accidents Rules, 1998

(2)In case the inquiry has been held by the Chief Commissioner of Railway Safety he shall forward his report to the authorities mentioned in (i) and (vi) of sub-rule (1) of this rule.