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[Cites 0, Cited by 1] [Section 20H] [Entire Act]

Union of India - Subsection

Section 20H(5) in The Railways Act, 1989

(5)Where the amount determined under section 20F by the arbitrator is in excess of the amount determined by the competent authority, the arbitrator may award interest at nine per cent. per annum on such excess amount from the date of taking possession under section 20I till the date of actual deposit thereof.