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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in Railways Rates Tribunal (Procedure) Regulations, 1990

(2)The answer shall be divided into paragraphs numbered consecutively and signed and duly verified and is shall set out the name description and full address of the respondent and, if there be a representative acting for the respondent in the matter, his name and full address shall also be stated.