Section 2(b) in The Railway Claims Tribunal (Procedure) Rules, 1989
(b)"accident" means an accident of the nature [described] [ Substituted by G.S.R. 700(E), dated 26-11-1991 (w.e.f. 26-11-1991).] in section 82-A of the [Indian Railways Act, 1890 (9 of 1890)] [ Now see the Railways Act, 1989 (24 of 1989).];
