Section 1569 in Railways Rates Tribunal (Procedure) Regulations, 1990
1569.
G.S.R. 600(E), dated 26.6.1990.- In exercise of the powers conferred by sub-section (I) of Section 48 of the Railways Act, 1989 (24 of 1989) and in supersession of the Railway Rates Tribunal Rules, 1959. read with Section 22 of the General Clauses Act. 1897 (10 of 1897) the Railway Rates Tribunal, with the previous approval of the Central Government, hereby makes (he following regulations, namely :-
