Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3) in Railways Rates Tribunal (Procedure) Regulations, 1990

(3)It shall be within the Tribunal's discretion to grant or reject such leave in the light of the provisions of sub-regulation (1) of regulation 18 relating to addition of parties.