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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(d) in Railways Rates Tribunal (Procedure) Regulations, 1990

(d)in the case of the Central Government by a Secretary or a Joint Secretary or a Deputy Secretary or an Under Secretary to that Government and in the case of Ministry of Railways (Railway Board) by the Secretary or the Joint Secretary or the Deputy Secretary or an Executive Director or a Director. Joint Director or Deputy Director in the Railway Board.