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 136(2)] [Section 136] [Entire Act] Union of India - Subsection Section 136(2)(b) in The Railways Act, 1989 (b)the appeals against any such declaration and the manner in which, and the conditions subject to which any such appeal may be filed and heard;