Section 180A — Inquiry by officer authorised to ascertain commission of offence.

The Railways Act, 1989
1 [180A. Inquiry by officer authorised to ascertain commission of offence. -- For ascertaining facts and circumstances of a case, the officer authorised may make an inquiry into the commission of an offence mentioned in sub-section (2) of section 179 and may file a complaint in the competent court if the offence is found to have been committed.]

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