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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Bengal Presidency - Subsection

Section 8(2)(v) in Howrah Bridge Act, 1926

(v)a tax at the rate of [three naye paise] in the case of a first class passenger, and at the rate of [two naye paise] in the case of a second class passenger travelling by [any steam-vessel plying as a ferry within, or partly within and partly without, the limits of the Port of Calcutta], in respect of each single journey so made by him, the fare of which is [six naye paise or more]; [*]