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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in Railways Rates Tribunal (Procedure) Regulations, 1990

(2)Any such appointment or terms of appointment of representative may be revoked or varied by the party appointing him by a declaration in writing :Provided that such revocation or variation shall not take effect unless it is filed with the Secretary.