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 64] [Entire Act] Union of India - Subsection Section 64(4) in The Bangalore Metro Railway (General) Rules, 2011 (4)No rail mounted vehicle, which is not capable of operating track circuits, shall be placed on the track other than within an Engineer's Possession.
