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[Cites 0, Cited by 0] [Section 90(4)] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(4)(c) in The Railways Act, 1989

(c)in the case of an essential commodity being any kind of sugar in respect whereof no notification issued under sub-section (3A) of section 3 of the Essential Commodities Act, 1955 (10 of 1955), is in force in the locality in which the notified station is situated, the price payable shall, if such sugar has been booked by them producer to himself, be calculated in accordance with the provisions of sub-section (3C) of that section.