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[Cites 0, Cited by 0] [Section 90(4)] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(4)(a) in The Railways Act, 1989

(a)in the case of any essential commodity being a food-stuff in respect whereof a notification issued under sub-section (3A) of section 3 of the Essential Commodities Act, 1955 (10 of 1955) is in force in the locality in which the notified station is situated, the price payable shall be calculated in accordance with the provisions of clauses (iii) and (iv) of that sub-section;