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[Cites 0, Cited by 0] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(a) in The Railways Act, 1989

(a)where the whole of such consignment or the whole of any package forming part of such consignment is not delivered to the consignee or the endorsee and such non-delivery is not proved by the railway administration to have been due to fire or to any accident to the train; or