Section 7(1)(e) in The Railway Claims Tribunal (Procedure) Rules, 1989

[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

(e)[ copy of notice under section 106 of the Railways Act, 1989 (24 of 1989);] [ Substituted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).]

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