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The Terminal Tax on Railway Passengers Act, 1956
[Act No. 69 of 1956]
[12th December, 1956.]
Contents
Title
The Terminal Tax on Railway Passengers Act, 1956
Sections
Chaptericulars
1.
Short title, extent and commencement
2.
Definitions
3.
Terminal tax on passengers carried by railway from or to notified places
4.
Terminal tax not to be levied within certain limits
5.
Power of Central Government to vary rates of tax
6.
Power of Central Government to discontinue levy
7.
Mode of recovery of tax
8.
No other terminal tax on railway passengers when terminal tax under this Act is levied
9.
Exemptions
The Schedule
Maximum Rates of Terminal Tax
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