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 1] [Section 130] [Entire Act] Union of India - Subsection Section 130(a) in The Railways Act, 1989 (a)the employment of a railway servant is said to be “continuous” except when it is excluded or has been declared to be essentially intermittent or intensive;
