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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(e) in The Railway Accidents And Untoward Incidents (Compensation) Rules, 1990

(e)[ "untoward incident" means an incident defined in clause (c) of section 123 of the Act.] [Substituted by G.S.R. 592(E), dated 21-7-1994 (w.e.f. 1-8-1994). ]