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Union of India - Section

Section 25 in Railways Rates Tribunal (Procedure) Regulations, 1990

25. Amendment of pleading.-

The Tribunal may at any stage allow any pleading to be amended, or order any matter to be struck out which may tend to prejudice, embarrass or delay the fair hearing of the case, and all such amendments shall be made as may be necessary for the purpose of determining the real questions at issue between the parties.