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 47] [Entire Act] Union of India - Subsection Section 47(2) in Railways Rates Tribunal (Procedure) Regulations, 1990 (2)The scale of fees admissible for the award of costs for and in connection with the proceeding before the Tribunal shall be shown in the Appendix I.
