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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2) in The Railway Claims Tribunal (Procedure) Rules, 1989

(2)[ Where it appears to the Tribunal that there is no sufficient ground for a review, it shall reject the application and its reasons for so doing] [ Substituted by G.S.R. 173(E), dated 16-3-2005 (w.e.f. 16-3-2005).].