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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in Railways Rates Tribunal (Procedure) Regulations, 1990

(1)Every pleading shall be verified at the fool by the party or by one of the parties to the pleading or by some other person proved to the satisfaction of the Tribunal to be acquainted with the facts of the case.