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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1) in Railways Rates Tribunal (Procedure) Regulations, 1990

(1)The Tribunal may in its discretion order payment of costs of the proceedings by cither party to, any other, either in whole or in part. The fact that the Tribunal has no jurisdiction in respect of the proceedings shall be no bar to the exercise of such powers.