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 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(e) in The Railway Claims Tribunal (Procedure) Rules, 1989 (e)"legal practitioner" shall have the meaning assigned to it under clause (i) of section 2 of the Advocates Act, 1961 (25 of 1961);
