Section 15(2)(b) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(b) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998

(b)if no inquiry or investigation has been made under rule 17 or if a joint or departmental inquiry has been held, first, to the District Magistrate or the officer appointed under clause (a) of sub-rule (1) of rule 14, and

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Union of India - Subsection

Section 15(2)(b) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998