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 2] [Entire Act] Union of India - Section Section 2 in The Railways (Amendment) Act, 2003 2. Amendment of section 137.- In section 137 of the Railways Act, 1989 (24 of 1989 ) (hereinafter referred to as the principal Act), in sub- section (3), for the words" fifty rupees", the words" two hundred and fifty rupees" shall be substituted.
