(1) This Act may be called the Railways (Employment of Members of the Armed Forces) Act, 1965. (2) It extends to the whole of India.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.