Section 2(32) in The Railways Act, 1989

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Union of India - Subsection

Section 2(32) in The Railways Act, 1989

(32)“railway administration”, in relation to—

(a)a Government railway, means the General Manager of a Zonal Railway; and

(b)a non-Government railway, means the person who is the owner or lessee of the railway or the person working the railway under an agreement;