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 225] [Entire Act] Union of India - Subsection Section 225(225) in The Railway Protection Force Rules, 1987 225.1In all cases of resealing of wagons, the Post Commander shall conduct orinstitute immediate inquiries to ascertain whether criminal interference be taken placewith the wagon or not.
