Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Bengal Presidency - Subsection Section 9(4) in Howrah Bridge Act, 1926 (4)The tax leviable under clause (v) of section 8 shall be collected by means of a surcharge on fares, by [the owner of the steam-vessel by which the passengers are carried].[* * * * *]
