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 35] [Entire Act] NCT Delhi - Subsection Section 35(2) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002 (2)The metro railway administration shall provide to the Fare Fixation Committee all reasonable facility for the discharge of its duties under this Act.
