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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

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

(4)The Central Government shall forward to the Judge a copy of
(a)the articles of charges against the Claims Commissioner concerned and the statement of imputation;
(b)the statement of witnesses, if any; and
(c)material documents relevant to the inquiry.