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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2) in The Bangalore Metro Railway (General) Rules, 2011

(2)No works under sub rule (1) shall be undertaken unless an authorised electrical person has given a permit to work and in addition, nominated a qualified representative of the electrical branch, where necessary, in accordance with the special instructions, which shall lay down the detailed procedure of obtaining, granting and cancelling of the permit to work ensuring utmost safety.