Section 52 in Railways Rates Tribunal (Procedure) Regulations, 1990
52. Enlargement or abridgement of time.-
The Tribunal may enlarge or abridge the time limit for doing any act or taking any proceeding upon such terms as the justice of the case may require :Provided that the period prescribed for applying for setting aside an order of dismissal of complaint or an ex prate' decision, shall not be abridged.
