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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(5) in The Railways Act, 1989

(5)If any difference arises between a railway servant and such owner or person, the consignee or the endorsee, as the case may be, in respect of the description of the goods for which a statement has been delivered under sub-section (1), the railway servant may detain and examine the goods.