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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4) in The Metro Railways (Procedure for Investigation of Misbehaviour or Incapacity of the Claims Commissioner) Rules, 2017

(4)The Committee shall submit is findings to the Central Government as early as possible within a period as may be specified by the Central Government in this behalf.