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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4) in The Civil Defence Rules, 1968

(4)The price payable in respect of any accommodation furnished in any premises to any person in accordance with an order made under sub-rule (2) shall be such as may be determined by the appropriate Government, and shall be paid to the occupier by that Government; and the amount of any sum paid in accordance with this sub-rule by the appropriate Government in respect of accommodation furnished to any persons may be recovered by that Government from that person.