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] [Entire Act] Union of India - Section Section 2 in The Railway Claims Tribunal (Financial And Administrative Powers) Rules, 1989 2. In these rules, unless the context otherwise requires:- (1)"Act" means the Railway Claims Tribunal Act, 1987 (54 of 1987).
