Legal Document View

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
[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(2)(f) in The Railways Act, 1989

(f)the nature of inquiry to be made by a railway administration into the causes of an accident under section 120;