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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(3) in Railways Rates Tribunal (Procedure) Regulations, 1990

(3)An application for setting aside an order of dismissal of complaint or an 'ex prate' decision shall be made within 30 days of the dismissal of the complaint or the passing of the 'ex prate' decision, as the case may be, unless the Tribunal condones the delay for adequate reasons.