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[Cites 0, Cited by 3] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(1) in The Railways Act, 1989

(1)Notwithstanding anything to the contrary contained in any other law, a railway administration shall not be liable to pay any tax in aid of the funds of any local authority unless the Central Government, by notification, declares the railway administration to be liable to pay the tax specified in such notification.