Section 37 — Recommendations to be binding on metro railway administration.

The Metro Railways (Operation and Maintenance) Act, 2002
The recommendations made by the Fare Fixation Committee shall be binding on the metro railway administration.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.