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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(2)(d) in The Railways Act, 1989

(d)the right of audience before the Tribunal, provided that any party shall be entitled to be heard in person, or by a representative duly authorised in writing, or by a legal practitioner;