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[Cites 0, Cited by 18] [Entire Act]

Union of India - Section

Section 149 in The Railways Act, 1989

149. Making a false claim for compensation.—

If any person requiring compensation from a railway administration for loss, destruction, damage, deterioration or non-delivery of any consignment makes a claim which is false or which he knows or believes to be false or does not believe to be true, he shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both.