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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(7) in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011

(7)No new type of rolling stock which causes change in the electromagnetic compatibility or electromagnetic interference behavior or stresses exceeding the design criteria specified and approved by the Central Government for existing structures or excessive stresses in track shall be planned unless the prior sanction of the Central Government to the specification of new Rolling stock has been obtained.