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[Cites 0, Cited by 5] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(2) in The Railways Act, 1989

(2)A person obtaining permission under sub-section (1) shall ordinarily get a certificate from the railway servant referred to in that sub-section that he has been permitted to travel in such carriage on condition that he subsequently pays the fare payable for the distance to be travelled.