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Union of India - Section

Section 62 in Railways Rates Tribunal (Procedure) Regulations, 1990

62. Holidays and vacations.-

The Tribunal may observe the same holidays and vacations as that of the Madras High Court:Provided that the office shall remain open during the vacation and transact its normal business :Provided further that no extension of time shall be granted merely on the ground that the Tribunal was closed for vacation.