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 13] [Entire Act]

Union of India - Subsection

Section 13(2) in Railways Rates Tribunal (Procedure) Regulations, 1990

(2)Where the complainant has reason to believe that any other person is likely to the materially affected by the relief he is seeking, such person shall also be impleaded as a respondent.