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[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(2)(ii) in The Railways Act, 1989

(ii)the Central Government may, by rules, specify the railway servants to whom periods of rest on scales less than those laid down under sub-section (1) may be granted and the periods thereof.