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Citedby 6 docs - [View All]
Pawan Singh And Ors., Shanta ... vs Union Of India (Uoi) And Ors. on 7 April, 2004
Shanta Talwar & Anr. vs Union Of India & Ors. on 5 April, 2011
The Shipping Corporation Of India ... vs The Union Of India And Anr. on 7 November, 1975
The Madras Port Trust, ... vs K.P.A.T. Annamalai Nadar And Anr. on 16 February, 1965
The Madras Port Trust vs K.P.A.T. Annamalai Nadar And Anr. on 16 February, 1965

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[Complete Act]
Central Government Act
Section 40 in The Railways Act, 1989
40. Assistance by the Central Government.-
(1) The Central Government shall give to the Tribunal such assistance as it may require and shall also place at its disposal any information in the possession of the Central Government which that Government may think relevant to any matter before the Tribunal.
(2) Any person duly authorised in this behalf by the Central Government shall be entitled to appear and be heard in any proceedings before the Tribunal.