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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in Railways Rates Tribunal (Procedure) Regulations, 1990

(2)If within 30 days of the receipt of such endorsement, the complainant makes an application to be heard on the question of jurisdiction, the Tribunal shall decide the question after hearing the complainant and such other party as it may consider proper.