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 163] [Entire Act] Union of India - Subsection Section 163(2) in The Dedicated Freight Corridor Railway General Rules, 2018 (2)If any Loco pilot is not in possession of any article mentioned in sub-rule (1) of rule 163, he shall report the fact to his superior who shall make good the deficiency.
