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[Cites 0, Cited by 1] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(4) in The Railways Act, 1989

(4)The railway administration may, out of the sale proceeds received under sub-section (2), retain a sum equal to the freight and other charges including expenses for the sale due to it and the surplus of such proceeds and the part of the consignment, if any, shall be rendered to the person entitled thereto.