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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Rajasthan - Subsection

Section 116(b) in The General Rules (Civil), 1986

(b)No warrant of arrest shall be executed against any employee of Indian Railways or any person working on railway in the service of a contractor till notice of the intended arrest has been given to the proper officer of tire Railway or to the contractor or his representative.
(C)Service of Processes