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

Union of India - Subsection

Section 23(2) in The Railways (Opening for Public Carriage of Passengers) Rules, 2000

(2)Before according sanction under sub-section (1), the Commissioner shall ascertain that the application of the Indian Railways (Open Lines) General Rules, 1976 by the concerned railway administration which operates the line has been previously sanctioned and notified in the Official Gazette.