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[Cites 0, Cited by 1] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(4) in The Railways Act, 1989

(4)If the statement delivered under sub-section (1) is materially false with respect to the description of any goods to which it purports to relate, the railway administration may charge in respect of the carriage of such goods such rate, not exceeding double the highest rate for any class of goods as may be specified by the Central Government.