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

Union of India - Subsection

Section 6(2) in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014

(2)For the purpose of these rules, the non-revenue trains, accident relief trains, tower wagons or any departmental trains carrying workmen shall be treated as passenger trains and in the event of workmen being killed or grievously hurt as a result of an accident to the train, an inquiry under these rules shall be obligatory.