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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Kerala - Subsection

Section 3A(2) in Kerala Tolls Act, 1976

(2)The toll under sub-section (1) shall be levied at such rate and for such period as the Government may, by notification in the gazette, declare to be necessary for the recovery of the amounts expended upon such bridge by the company or the corporation or such portion thereof as may be decided by the Government, together with interest and other overhead charges, at such rates as they may fix.