Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] Union of India - Subsection Section 5(c) in Railways Rates Tribunal (Procedure) Regulations, 1990 (c)in the case of a railway administration, by the General Manager or the Chief Commercial Manager or any Head of the Department concerned of that railway administration; and
