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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5) in The Railway Claims Tribunal (Procedure) Rules, 1989

(5)The applicant may attach to and present with his application a receipt slip in [Form IV] [ Substituted by G.S.R. 700(E), dated 26-11-1991 (w.e.f. 26-11-1991).] which shall be signed by the Registrar of the office receiving the application on behalf of the Registrar in acknowledgement.