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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(6)(t) in The Railways (Opening for Public Carriage of Passengers) Rules, 2000

(t)"Zonal Railway" means a Zonal railway constituted under section 3 and in the case of a non-Government railway such division or section of that railway as the Central Government may, in consultation with that railway, notify;