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[Cites 0, Cited by 0] [Section 4(ii)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(ii)(c) in The Railways (Amendment) Act, 2025

(c)in clause (b), for the words “the repealed Act”, at both the places where they occur, the words and figures “the Indian Railways Act, 1890” shall be substituted.//