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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(1) in Railways Rates Tribunal (Procedure) Regulations, 1990

(1)The oral evidence or a witness shall be taken down in the open court in English under the direction of the Tribunal and the Typewritten copy shall be initialled by the Chairman or by any Member of the Tribunal.