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Union of India - Section

Section 9 in Railways Rates Tribunal (Procedure) Regulations, 1990

9. Service of notice and summons.-

(1)Unless otherwise directed by the Tribunal or the Secretary's notices and summonses to the parties or witnesses as the case may be, shall be served by registered post acknowledgement due to the address furnished to the Tribunal.
(2)A notice to a party may also be served on the representative.