Section 3(2) in The Railway Companies (Emergency Provisions) Act, 1951

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Union of India - Subsection

Section 3(2) in The Railway Companies (Emergency Provisions) Act, 1951

(2)The power to appoint directors under this section includes the power to appoint any individual, firm or company to be the managing agent of the railway company on such terms and conditions as to the Central Government may seem fit.

The Act comes into force in Pondicherry on 1.10.1963 vide Reg. 7 of 1963, Section 3 and Sch. I.

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Union of India - Subsection

Section 3(2) in The Railway Companies (Emergency Provisions) Act, 1951