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 2] [Section 145] [Entire Act] Union of India - Subsection Section 145(c) in The Railways Act, 1989 (c)wilfully or without excuse interferes with any amenity provided by the railway administration so as to affect the comfortable travel of any passenger,
