(1) The Central Government may, by notification, exempt any railway from all or any of the provisions of this Act. (2) Every notification issued under sub-section (1) shall be laid as soon as may be after it is issued before each House of Parliament.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.