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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3)(15) in The Metro Railways (Construction Of Works) Act, 1978

15.5.1983).]] while determining the amount under sub-section (1) or sub-section (2), as the case may be, shall take into consideration-