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 2] [Entire Act] Union of India - Subsection Section 2(d) in The Railways (Manner Of Delivery Of Consignments And Sale Proceeds In The Absence Of Railway Receipt) Rules, 1990 (d)'Consignments booked to self' means consignments booked by the consignor to 'self' at the destination instead of to a 'consignee' by name.
