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[Cites 0, Cited by 0] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(2) in The Railways Act, 1989

(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—
(a)the compensation payable for death;
(b)the nature of the injuries for which compensation shall be paid and the amount of such compensation.