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[Cites 0, Cited by 16] [Section 197] [Entire Act]

Union of India - Subsection

Section 197(1) in Government of India Act, 1935

(1)Without prejudice to the general provisions of this Act with respect to rights and liabilities under contracts made by or on behalf of the Secretary of State in Council, the provisions of this section shall have effect with respect to any contract so made with a railway company which immediately before the commencement of Part III of this Act was operating a railway in British India.