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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2)(iv) in The Howrah Bridge Act, 1926

(iv)a tax of not more than [two naye paise on every passenger] [Words substituted for the words 'three pies on every passenger' by W.B. Act 23 of 1962.] on those railways brought to or taken from the said station: