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[Cites 0, Cited by 0] [Section 138] [Entire Act]

Union of India - Subsection

Section 138(3) in The Railways Act, 1989

(3)The excess charge shall be a sum equal to the amount payable under sub-section (1) or sub-section (2), as the case may be, or two hundred and fifty rupees, whichever is more:Provided that if the passenger has with him a certificate granted under sub-section (2) of section 55, no excess charge shall be payable.