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[Cites 0, Cited by 0] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(2) in The Railways Act, 1989

(2)The railway administration may, if the consignment detained under sub-section (1) is—
(a)perishable in nature, sell at once; or
(b)not perishable in nature, sell, by public auction,
such consignment or part thereof, as may be necessary to realise a sum equal to the freight or other charges:Provided that where a railway administration for reasons to be recorded in writing is of the opinion that it is not expedient to hold the auction, such consignment or part thereof may be sold in such manner as may be prescribed.