Legal Document View

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
[Cites 0, Cited by 0] [Section 187(2)] [Section 187] [Entire Act]

Union of India - Subsection

Section 187(2)(c) in The Dedicated Freight Corridor Railway General Rules, 2018

(c)after proceeding fifteen hundred meters from the location where "railway emergency call" was first heard if he does not sight any amber flashing light, or no hand signals are received, or "railway emergency call" is switched off, he may then resume authorised speed after confirming from the station master of the station ahead that all is well as far as his line is concerned.