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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(4) in Railways Rates Tribunal (Procedure) Regulations, 1990

(4)If it is considered that there are persons who are not on the record but have the same interest in the proceeding as the complainant or respondent, that fact should be mentioned in the public notice, and any decision given by the Tribunal after such public notice shall apply to all such persons.