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] [Entire Act] Union of India - Section Section 196 in The Railways Act, 1989 196. Power to exempt railway from Act.— (1)The Central Government may, by notification, exempt any railway from all or any of the provisions of this Act.(2)Every notification issued under sub-section (1) shall be laid as soon as may be after it is issued before each House of Parliament.
