Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act] Union of India - Subsection Section 2(6)(o) in The Railways (Opening for Public Carriage of Passengers) Rules, 2000 (o)"railway servant" means any person employed by the Central Government or by any railway administration in connection with the service of any railway;