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 190] [Entire Act] Union of India - Subsection Section 190(190) in The Railway Protection Force Rules, 1987 190.1After the Presiding Officer and interpretation if any, have taken oath or madeaffirmation as mentioned in rule 188, the accused shall be arraigned on the chargesagainst him.
