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THE RAILWAYS (AMENDMENT) ACT, 2003
No. 56 of 2003
[30th December, 2003]
An Act further to amend the Railways Act, 1989
BE it enacted by Parliament in the Fifty-fourth Year of the Republic of India as follows:-
Short title and commencement:-
1. (1) This Act may be called the Railways (Amendment) Act, 2003.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Amendment of section 137:-
2. In section 137 of the Railways Act, 1989 (hereinafter referred to as the principal Act), in sub-section (3), for the words “fifty rupees”, the words “two hundred and fifty rupees” shall be substituted.
Amendment of section 138:-
3. In section 138 of the principal Act, in sub-section (3), for the words “fifty rupees”, the words “two hundred and fifty rupees” shall be substituted.
T.K. VISWANATHAN,
Secretary to the Government of India.
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