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[Cites 0, Cited by 0] [Section 96] [Entire Act]

NCT Delhi - Subsection

Section 96(2) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002

(2)A person authorised under sub-section (1) to conduct prosecution on its behalf shall, notwithstanding anything in section 302 of the Code of Criminal Procedure, 1973 (2 of 1974), be entitled to conduct such prosecutions without the permission of the magistrate.