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Citedby 2 docs
Usha Bai vs Yogendra Singh on 23 January, 2002
State Of Maharashtra vs Arti Wd/O Ashok Kapshikar And Ors. on 21 June, 2007

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[Section 2(1)(n)] [Section 2(1)] [Section 2] [Complete Act]
Central Government Act
Section 2(1)(n)(i) in The Workmen' S Compensation Act, 1923
(i) a railway servant as defined in section 3 of the Indian Railways Act, 1890 (9 of 1890 ), not permanently employed in any administrative, district or sub- divisional office of a railway and not employed in any such capacity as is specified in Schedule II, or