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] [Entire Act] Union of India - Section Section 57 in Railways Rates Tribunal (Procedure) Regulations, 1990 57. Public inquiry.- At the discretion of the Tribunal, a public inquiry may be held at a time and place announced by public notification.
