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 181] [Entire Act] Union of India - Subsection Section 181(181) in The Railway Protection Force Rules, 1987 181.1Any number of accused may be charged jointly, may be tried together for anoffence averred to have been committed by them collectively.
