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 81(81)] [Section 81] [Entire Act] Union of India - Subsection Section 81(81)(d) in The Railway Protection Force Rules, 1987 (d)any sum required to be as fine imposed by a criminal court or Security Courtor by an authorized officer in an Orderly Room.