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[Cites 0, Cited by 10] [Entire Act]

Union of India - Section

Section 191 in Government of India Act, 1935

191. The Governor-General may from time to time appoint a Railway Rates Committee to give advice to the Authority in connection with any dispute between persons using, or desiring to use, a railway and the Authority as to rates or traffic facilities which he may require the Authority to refer to the committee.

GOI.192