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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(1) in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007

(1)The Claims Commissioner shall issue notice to Metro Railway Administration to show cause against the application on a date of hearing to be specified therein. Such notice shall be accompanied by a copy of the application.