Section 1559 in Railways (Prescription Of Offensive Goods) Rules, 1990
1559.
G.S.R. 555(E), dated 7th June, 1990.- In exercise of the powers conferred by clause (b) of sub-section (2) of Section 87 of the Railways Act, 1989 (24 of 1989), read with Section 22 of the General Clauses Act, 1897 (10 of 1897), the Central Government hereby makes the following rules, namely:
