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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014

(3)The Commissioner of the Metro Railway Safety shall, while conducting an inquiry, inform or cause to inform the Chief Secretary of the State Government, the District Collector and the Commissioner of Police of the District concerned.