Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] Union of India - Section Section 32 in The Railway Claims Tribunal Act, 1987 32. Amendment of section 78-A .-In section 78-A of the Railways Act, for the word "suit", the words "application before the Claims Tribunal" shall be substituted.
