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Railways Act, 1989 195. Representation of railway administration. (1) A railway administration may, by order in writing, authorize any railway servant or other person to act for, or represent it, as the case may be, in any proceeding before any civil, criminal or other court. (2) A person authorized by a railway administration to conduct prosecutions on its behalf shall, notwithstanding anything in section 302 of the Code of Criminal Procedure, 1973 (2 of 1974), be entitled to conduct such prosecutions without the permission of the Magistrate.    |
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