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[Cites 0, Cited by 0] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(4) in The Railways Act, 1989

(4)If any railway servant has reason to believe that goods contained in a package are dangerous or offensive and notice as required under sub-section (2) or sub-section (3), as the case may be, in respect of such goods is not given, he may cause such package to be opened for the purpose of ascertaining its contents.