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] [Entire Act] Union of India - Section Section 22 in Railway Passengers (Manner of Investigation of Untoward Incidents) Rules, 2020 22. Whether the ticket alleged to have been recovered is compatible with time of its issuance and where the victim was found:
