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 16A] [Entire Act] Union of India - Subsection Section 16A(3) in The Railway Protection Force Act, 1957 (3)Nothing in this section shall be deemed to apply to any article, which, under the orders of the Director-General, has become the property of the person to whom the same was furnished.
