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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Railways (Opening for Public Carriage of Passengers) Rules, 2000

(3)Where the General Manager of a Zonal Railway, or the Chief Executive of a non-Government railway is of the opinion that any railway or part thereof is required to be opened for public carriage of passengers, he shall refer the matter to the Commissioner for inspection and report on the safety of that railway.