Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 1 docs
Pushpaben Jitendrakumar Shah And ... vs Union Of India (Uoi) And Ors. on 25 June, 2004

Loading...
User Queries
[Section 67] [Complete Act]
Central Government Act
Section 67(2) in The Railways Act, 1989
(2) No person shall take with him on a railway the goods referred to in sub- section (1) unless he gives a notice in writing of their dangerous or offensive nature to the railway servant authorised in this behalf.