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[Cites 0, Cited by 1] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(4) in The Railways Act, 1989

(4)Nothing in this section shall be construed to prevent any railway administration from entering into a contract with any local authority for the supply of water or light, or for the scavenging of railway premises, or for any other service which the local authority may be rendering or be prepared to render to the railway administration.