AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

2. Interpretation.-

Words and expressions used in this Act and defined in the Indian Railways Act, 1890(9 of 1890), shall have the meanings respectively assigned to them in that Act.



Railways (Employment of Members of the Armed Forces) Act, 1965 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys