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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in Railways Rates Tribunal (Procedure) Regulations, 1990

(3)The name, description and address of the respondent shall be given in the complaint and. where a railway administration of the Government railway is the respondent, the provisions of Section 79 of the Code shall apply.