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Railways Act, 1989 26. Re-opening of closed railway. When the Central Government has, under section 25, directed the closure of a railway or the discontinuance of the use of any rolling stock- (a) the railway shall not be re-opened for the public carriage of passengers until it has been inspected by the Commissioner and its re-opening is sanctioned in accordance with the provisions of this Chapter; and (b) the rolling stock shall not be used until it has been inspected by the Commissioner and its re-use is sanctioned in accordance with the provisions of this Chapter.    |
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