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[Cites 0, Cited by 6] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2) in The Railways Act, 1989

(2)The Central Government may, by a like order, fix the rates of any other charges incidental to or connected with such carriage including demurrage and wharfage for the whole or any part of the railway and specify in the order the conditions subject to which such rates shall apply.