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[Cites 0, Cited by 3] [Section 137] [Entire Act]

Union of India - Subsection

Section 137(4) in The Railways Act, 1989

(4)Notwithstanding anything contained in section 65 of the Indian Penal Code (45 of 1960), the court convicting an offender may direct that the person in default of payment of any fine inflicted by the court shall suffer imprisonment for a term which may extend to six months.