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[Cites 0, Cited by 2] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(a) in The Railways Act, 1989

(a)the railway servant incharge of the works undertaken by reason of the accident has certified in writing that the opening of the restored lines of rails and works, or of the temporary diversion will not in his opinion be attended with danger to the public; and