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 12] [Entire Act] Union of India - Subsection Section 12(1) in Railways Rates Tribunal (Procedure) Regulations, 1990 (1)Two or more persons having the same interest in the proceeding may join in a complaint, in which case all subsequent proceeding shall be in their joint names.
