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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 authorized in this behalf by the Central Government shall be entitled to appear and be heard in any proceeding before the Tribunal.    |
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