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[Cites 0, Cited by 229] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Railways Act, 1989

(1)The Central Government may, for the purpose of the efficient administration of the Government railways, by notification constitute such railways into as many Zonal Railways as it may deem fit and specify in such notification the names and headquarters of such Zonal Railways and the areas in respect of which they shall exercise jurisdiction.