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 15(3)] [Section 15] [Entire Act] Union of India - Subsection Section 15(3)(b) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998 (b)in the case referred to in clause (c) of sub-rule (2), by a copy of the evidence taken at the inquiry.