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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(d) in The Railway Companies (Emergency Provisions) Act, 1951

(d)the debts due to the railway company and the names, residences and occupations of the persons from whom they are due and the amount likely to be realised therefrom;