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 1] [Section 137] [Entire Act] Union of India - Subsection Section 137(3) in The Railways Act, 1989 (3)The excess charge referred to in sub-section (2) shall be a sum equal to the ordinary single fare referred to in that sub-section or two hundred and fifty rupees, whichever is more.
