Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Uttar Pradesh - Subsection Section 8(2) in The U.P. Coal Control Order, 1977 (2)Railway freight including or other charges collected by the Railway, exclusive of wharfage and demurrage paid to the Railway, if any, or the actual freight paid- by road subject to the maximum as per rates fixed by the Transport Departments;
