 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Railways Act, 1989 1. Short title and commencement. (1) This Act may be called the Railways Act, 1989. (2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette appoint: Provided that different dates may be appointed for different provisions of this Act, and any reference in any such provisions to the commencement of this Act shall be construed as a reference to the coming into force of that provision.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back