Section 21 in The Railway Passengers (Manner Of Investigation Of Untoward Incidents) Rules, 2003
21.
/931In exercise of the powers conferred by section 129 of the Railways Act, 1989 (24 of 1989), read with section 22 of the General Clauses Act, 1897 (10 of 1897), the Central Government hereby makes the following rules, namely:-
