Section 5(2) in The Railway Claims Tribunal (Procedure) Rules, 1989
(2)[ An application referred to sub-rule (1) may also be sent by registered post or electronic mail to the office of the Registrar or the Additional Registrar or the Assistant Registrar, as the case may be, of the Bench concerned] [Substituted by Notification No. G.S.R. 575(E), dated 16.8.2019 (w.e.f. 19.9.1989).].
