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 21 in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005 21. /930In exercise of the powers conferred by section 136 of the Railways Act, 1989 (24 of 1989), the Central Government hereby makes the following rules, namely:-
