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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Metro Railways (Notice of Accidents and Inquiries) Rules, 2014

(3)The metro railway administration shall also cause notice of the date, time and place at which the inquiry shall be held to such other persons including passengers and eyewitnesses who are willing to give evidence during the inquiry.