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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2) in Railways Rates Tribunal (Procedure) Regulations, 1990

(2)All books, documents and other things produced before the Tribunal, whether voluntarily or on requisition, may be inspected by the parties:Provided that Tribunal may in its discretion refuse publication of such parts of the books, documents or things, produced as the parties may submit to be prejudicial to their interests to publish.