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Union of India - Section

Section 64 in Railways Rates Tribunal (Procedure) Regulations, 1990

64. Certified copies of record.-

Unless specially ordered otherwise by the Tribunal, a party to a proceeding shall be entitled to have certified copies of any part of the record of the proceeding. Such certified copies shall be prepared in the office of the Tribunal and charged at the rate of which certified copies are charged in the Madras High Court.