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 4] [Entire Act] Union of India - Subsection Section 4(i) in The Railways (Amendment) Act, 2025 (i)for sub-section (1), the following sub-section shall be substituted, namely:––“(1) The Indian Railways Act, 1890 and the Indian Railway Board Act, 1905 are hereby repealed.”;
