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[Cites 0, Cited by 0] [Section 54A(1)] [Section 54A] [Entire Act]

Union of India - Subsection

Section 54A(1)(d) in Inland Vessels Act, 1917

(d)declare what shall be deemed to be the distance between any two stations on an inland waterway for the purpose of calculating passengers' fares or freight on goods where maximum or minimum rates have been fixed under this section.