Welcome back to Caseon!
Log in today and discover expertly curated legal audios and how our AI-powered, tailor-made responses can empower you to navigate the complexities of your case.
Stay ahead of the curve—don’t miss out on the insights that could transform your legal practice!
The Central Government may, for the purposes of this Act, appoint a General
Manager for every metro railway.
1. Ins. by Act 34 of 2009, s. 4 (w.e.f. 7-9-2009).
4