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Citedby 2 docs
Promode Ranjan Roy vs The State on 21 June, 1956
In Re: B.G. Horniman vs Unknown on 19 September, 1932

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[Section 113] [Complete Act]
Central Government Act
Section 113(2) in The Railways Act, 1989
(2) The railway administration within whose jurisdiction the accident occurs, as also the railway administration to whom the train involved in the accident belongs, shall without delay, give notice of the accident to the State Government and the Commissioner having jurisdiction over the place of the accident.