Section 10(2)(d) in The Railway Property (Unlawful Possession) Act, 1966

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Union of India - Subsection

Section 10(2)(d) in The Railway Property (Unlawful Possession) Act, 1966

(d)to convey such railway property before a Magistrate, or to guard the same on the spot until the offender is taken before a Magistrate, or otherwise to dispose thereof in some place of safety.

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Union of India - Subsection

Section 10(2)(d) in The Railway Property (Unlawful Possession) Act, 1966