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Union of India - Section

Section 4 in Terminal Tax on Railway Passengers Act, 1956

4. Terminal tax not to be levied within certain limits.

- No terminal tax shall be levied on any passenger travelling by railway from or to any notified place to or from any railway station situated within a radius of forty miles from that notified place or within such shorter distance from that place as the Central Government may, by notification in the Official Gazette, specify.