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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(3) in The Indian Railway Companies Act, 1895

(3)" Railway Company" means a Company registered under the 4 Indian Companies Act, 1882 (6 of 1882 .), and formed for the purpose of making and working, or making or working, a railway in India, whether alone or in conjunction with other purposes.