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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3) in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011

(3)On receipt of the inspection report of the Commissioner, the Central Government may confirm, modify or cancel the sanction given under sub-rule (1) subject to such conditions, alternations or relaxation as may be considered necessary.