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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in Railways Rates Tribunal (Procedure) Regulations, 1990

(1)Unless otherwise directed by the Tribunal or the Secretary's notices and summonses to the parties or witnesses as the case may be, shall be served by registered post acknowledgement due to the address furnished to the Tribunal.