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[Cites 0, Cited by 1] [Section 130] [Entire Act]

Union of India - Subsection

Section 130(d) in The Railways Act, 1989

(d)the employment of a railway servant is said to be “intensive” when it has been declared to be so by the prescribed authority on the ground that it is of a strenuous nature involving continued concentration or hard manual labour with little or no period of relaxation.