Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2) in The Railway Claims Tribunal (Procedure) Rules, 1989

(2)The parties to any case or their Counsel may be allowed to inspect the record of the case on making an application in writing to the Registrar and payment of rupees ten per inspection.