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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Metro Railways (Notice of Accidents and Inquiries) Rules, 2014

(2)The Commissioner shall inform the Chief Secretary of the State Government, the Deputy Commissioner or the District Collector and the concerned Commissioner of Police or the Superintendent of Police, as the case may be, the date, time and place of inquiry.