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 4B] [Entire Act] Union of India - Subsection Section 4B(1) in The Railways Act, 1989 (1)The Authority shall consist of a Chairman, Vice-Chairman and not more than four other members.
