Section 21 in The Railway Accidents And Untoward Incidents (Compensation) Rules, 1990
21.
/935In exercise of the powers conferred by section 129 of the Railways Act, 1989 (24 of 1989) read with section 22 of the General Clauses Act, 1897 (10 of 1897) and in supersession of the Railway Accidents (Compensation) Rules, 1989 except in respect of things done or omitted to be done before such supersession, the Central Government hereby makes the following rules, namely:-Preliminary
