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[Cites 0, Cited by 0] [Section 11] [Entire Act]

NCT Delhi - Subsection

Section 11(d) 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

(d)subject to the provisions of Sections 123 and 124 of the Indian Evidence Act, 1872, requisitioning and public record or document or copy of such record or document from any office;