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[Cites 0, Cited by 3] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(2) in The Railways Act, 1989

(2)If such owner or person refuses or neglects to give the statement as required under sub-section (1) and refuses to open the package containing the goods, if so required by the railway servant, it shall be open to the railway administration to refuse to accept such goods for carriage unless such owner or person pays for such carriage the highest rate for any class of goods.