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 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The Railway Claims Tribunal (Procedure) Rules, 1989

(1)If an application is presented by any party to the proceedings for summoning of witness, the Tribunal shall issue summons for the appearance of such witness with recording the reasons for doing so, unless it considers that his appearance is not necessary for the just decision of the case.