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 122(2)] [Section 122] [Entire Act] Union of India - Subsection Section 122(2)(a) in The Railways Act, 1989 (a)the injury to property which shall be considered serious under clause (a) of sub-section (1) of section 113;