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 4] [Entire Act] Union of India - Subsection Section 4(3) in The Metro Railways (Procedure for Investigation of Misbehaviour or Incapacity of the Claims Commissioner) Rules, 2017 (3)Notice of appointment of a Judge under sub-rule (2) shall be given to the Claims Commissioner.
