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 196] [Entire Act] Union of India - Subsection Section 196(1) in The Railways Act, 1989 (1)The Central Government may, by notification, exempt any railway from all or any of the provisions of this Act.
