Section 2(1)(b) 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

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(b)"Claims Commissioner" means, the Claims Commissioner appointed under Section 48 of the Act;

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