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[Cites 0, Cited by 2] [Section 150(2)] [Section 150] [Entire Act]

Union of India - Subsection

Section 150(2)(b) in The Railways Act, 1989

(b)with knowledge that such act or thing is so imminently dangerous that it must in all probability cause the death of any person or such bodily injury to any person as is likely to cause the death of such person,