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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in Railways Rates Tribunal (Procedure) Regulations, 1990

(2)The complaint shall contain a clear and concise statement of facts, the rounds of complaint, the relief or remedy which the complainant claims and, where a person other than a railway administration is sought to be impleaded as a respondent, it shall also setforth the grounds for impleading him.