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 188] [Entire Act] Union of India - Subsection Section 188(2) in The Railways Act, 1989 (2)In the definition of “legal remuneration” in section 161 of the Indian Penal Code (45 of 1860), the word “Government” shall, for the purposes of sub-section (1), be deemed to include any employer of a railway servant as such.
