Section 5(2A) in The Railway Claims Tribunal (Procedure) Rules, 1989
(2A)[ An application sent by post or electronic mail under sub-rule (2) shall be deemed to have been received on the day when the application is received by the Registrar, Additional Registrar or the Assistant Registrar, as the case may be] [Substituted by Notification No. G.S.R. 575(E), dated 16.8.2019 (w.e.f. 19.9.1989).].
