Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] Union of India - Subsection Section 32(6) in The Bangalore Metro Railway (General) Rules, 2011 (6)If the doors are obstructed or the 'doors closed' indication is not received, the Train Operator shall reopen the doors and close them again.
