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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(1) in The Railways Act, 1989

(1)A railway administration shall,—
(a)in a case where the goods are to be loaded by a person entrusting such goods, on the completion of such loading; or
(b)in any other case, on the acceptance of the goods by it, issue a railway receipt in such form as may be specified by the Central Government.