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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1) in The Railway Claims Tribunal (Procedure) Rules, 1989

(1)The Tribunal shall have its Headquarters at Delhi and have four administrative zones with their Headquarters as mentioned in Schedule I and Schedule I(A) to sub-rule (1) of rule 3.