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[Cites 0, Cited by 0] [Section 360] [Entire Act]

Union of India - Subsection

Section 360(f) in The Cantonments Act, 2006

(f)all rates, taxes, fees, rents, fares and other charges shall, until and unless they are varied by the Board constituted under this Act, continue to be levied at the same rate at which they were being levied by the Board immediately before the commencement of this Act;