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

Union of India - Subsection

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

(b)fix the maximum rate [per kilometre] [Substituted by Act 35 of 1977, Section 25, for "per mile" (w.e.f. 1.5.178).] which may be charged for freight on goods of any description carried in inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).];