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Union of India - Section

Section 8 in Terminal Tax on Railway Passengers Act, 1956

8. No other terminal tax on railway passengers when terminal tax under this Act is levied.

- Notwithstanding anything contained in any law where a terminal tax in relation to any notified place is levied under this Act on passengers carried by railway, no other terminal tax in relation to such place shall be levied under any other law on such passengers.