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 201] [Entire Act] Union of India - Subsection Section 201(6) in The Dedicated Freight Corridor Railway General Rules, 2018 (6)The supervisor-in-charge shall ensure, as far as possible, that the time for which the block has been asked for is not exceeded.
