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[Cites 0, Cited by 7] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3) in The Railways Act, 1989

(3)In the case of any difference of opinion between the railway administration and the State Government or the local authority, as the case may be, over any of the matters mentioned in sub-section (1), it shall be referred to the Central Government, whose decision thereon shall be final.