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[Cites 0, Cited by 14] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4) in The Railways Act, 1989

(4)The Central Government may, by notification, abolish any Zonal Railway or constitute any new Zonal Railway out of any existing Zonal Railway or Zonal Railways, change the name or headquarters of any Zonal Railway or determine the areas in respect of which a Zonal Railway shall exercise jurisdiction.