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[Cites 0, Cited by 1] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(4) in The Railways Act, 1989

(4)Nothing in the foregoing provisions of this section shall affect the liability of any person to pay any demurrage or wharfage, as the case may be, for so long as the consignment is not unloaded from the railway wagons or removed from the railway premises.