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[Cites 0, Cited by 6] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(2) in The Railways Act, 1989

(2)Subject to the limit fixed under sub-section (1), every railway administration shall determine the normal carrying capacity for every wagon or truck in its possession and shall exhibit in words and figures the normal carrying capacity so determined in a conspicuous manner on the outside of every such wagon or truck.