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 1] [Section 144] [Entire Act] Union of India - Subsection Section 144(2) in The Railways Act, 1989 (2)If any person begs in any railway carriage or upon a railway station, he shall be liable for punishment as provided under sub-section (1).
