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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014

(1)If for any reason, the Commissioner of the Metro Railway Safety is unable to hold an inquiry into an accident under section 38 of the Act at an early date after the occurrence of such an accident, he shall inform the Metro Railway Administration the reason as to why the inquiry cannot be held by him.