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] [Section 28] [Entire Act] Union of India - Subsection Section 28(5) in The Railways (Opening for Public Carriage of Passengers) Rules, 2000 (5)The Commissioner may, for permitting new designs of locomotives, require oscillation trials to be conducted and call for the records for his scrutiny.
