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Railways Act, 1989 44. Relief’s which the Tribunal may grant. In the case of any complaint made under clause (b) or clause (c) of section 36, the Tribunal may- (i) fix such rate or charge as it considers reasonable from any date as it may deem proper, not being a date earlier to the date of the filing of the complaint; (ii) direct a refund of amount, if any, as being the excess of the rate or charge fixed by the Tribunal under clause (i).    |
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