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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1) in Railways Rates Tribunal (Procedure) Regulations, 1990

(1)A complaint under Section 36 shall be addressed lo the Tribunal and shall be in writing signed and verified. It shall set out the name, description and full address of the complainant and if there is a representative for the complainant in the matter, his name and full address shall also be stated.