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 136(2)] [Section 136] [Entire Act] Union of India - Subsection Section 136(2)(f) in The Railways Act, 1989 (f)the railway servant to whom clause (ii) of sub-section (2) of section 133 apply and the periods of rest to be granted to them;