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Railways Act, 1989 192. Service of notice, etc., on railway administration. Any notice or other document required or authorized by this Act to be served on a railway administration may be served, in the case of a Zonal Railway, on the General Manager or any of the railway servant authorized by the General Manager, and in the case of any other railway, on the owner or lessee of the railway or the person working the railway under an agreement. (a) by delivering it to him; or (b) by leaving at his office; or (c) by registered post to his office address.    |
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