 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
1. Short title, extent and commencement.- (1) This Act may be called the Terminal Tax on Railway Passengers Act, 1956. (2) It extends to the whole of India. (3) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint. 1. 1st April, 1957, vide notification No. S. R. O. 867, dated 8th March, 1957, see Gazette of India, Extraordinary, Part II, sec. 3.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back