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 147] [Entire Act] Union of India - Subsection Section 147(xvi) in The Railway Protection Force Rules, 1987 (xvi)being guilty pf using insulting or threatening language in thecase of security Court of causing any interruption or disturbance in theproceedings of such court;
