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 5] [Section 36] [Entire Act] Union of India - Subsection Section 36(b) in The Railways Act, 1989 (b)is charging for the carriage of any commodity between two stations a rate which is unreasonable; or
