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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(2) in The Bangalore Metro Railway (Procedure for Investigation of Misbehaviour or Incapacity of Claims Commissioner) Rules, 2011

(2)The words and expressions used in this rule but not defined herein and defined in the Metro Railway (Operation and Maintenance) Act, 2002 (60 of 2002) shall have the meanings, respectively, assigned to them in that Act.