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Railways Act, 1989 88. Definitions. In this Chapter, unless the context otherwise requires,- (a) "essential commodity" means an essential commodity as defined in clause (a) of section 2 of the Essential Commodities Act 1955 (10 of 1955); (b) "notified station" means a station declared to be a notified' station under section 89; (c) "State Government", in relation to a notified station, means the Government of the State in which such station is situated, or where such station is situated in a Union territory, the administrator of that Union territory appointed under article 239 of the Constitution.    |
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