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

State of Kerala - Subsection

Section 3A(1) in Kerala Tolls Act, 1976

(1)A company or a corporation may levy a toll on every motor vehicle entering a bridge constructed by it at the instance of the Government, utilising wholly or partly its own funds or funds raised by it by loans from financial institutions, and declared open for traffic after the commencement of the Kerala Tolls (amendment) Act, 1986.