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 0] [Section 20B] [Entire Act] Union of India - Subsection Section 20B(f) in The Railways Act, 1989 (f)do such other acts or things as may be considered necessary by the competent authority.
