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 51] [Section 174] [Entire Act] Union of India - Subsection Section 174(a) in The Railways Act, 1989 (a)by squatting or picketing or during any rail roko agitation or bandh; or
