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[Cites 0, Cited by 7] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in The Railways Act, 1989

(3)The Central Government may, after considering the report under sub-section (1) or sub-section (2), in the interest of public safety, by order, direct the railway administration that further action under sub-section (1) or sub-section (2) shall be stopped or the same shall be subject to such conditions as may be specified in that order.