Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(1) in The Railways Act, 1989

(1)If any person fails to take delivery of—
(a)any consignment; or
(b)the consignment released from detention made under sub-section (1) of section 83; or
(c)any remaining part of the consignment under sub-section (2) of section 83,
such consignment shall be treated as unclaimed.