Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] Union of India - Subsection Section 17(3) in Railways Rates Tribunal (Procedure) Regulations, 1990 (3)The fee paid by the complainant shall be refunded to him if the complaint is returned to him as a result of an order passed under sub-regulation (1).
