Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 20 in The Northern India Ferries Act, 1878 20. Tolls. - The tolls charged at such ferries shall not exceed the highest rates for the time being fixed under Section 15 for similar public ferries.IV - Penalties and Criminal Procedure
