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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(6)(b) in The Railways (Opening for Public Carriage of Passengers) Rules, 2000

(b)a non-Government railway, means the person who is the owner or lessee of the railway or the person working the railway under an agreement and includes the Chief Executive of that railway by whatever name called;