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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3) in Railways Rates Tribunal (Procedure) Regulations, 1990

(3)Every answer shall be accompanied with twice as many copies as there are parties and three additional copies for the use of the Tribunal, and a sum of Rs. 150 shall also be deposited to meet the charges of service of notice and other processes and the cost of preparation of paper book.