Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 5 in The Railways (Second Amendment) Act, 2003

5. Insertion of new sections 180A to 180G.-

After section 180 of the principal Act, the following sections shall be inserted, namely:-Inquiry by officer authorised to ascertain commission of offence.