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[Cites 0, Cited by 1] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in The Railways Act, 1989

(2)A railway administration shall maintain, at each station and at such other places where goods are received for carriage, a copy of the conditions for the time being in force under sub-section (1) and make them available for the reference of any person during all reasonable hours without payment of any fee.