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[Cites 0, Cited by 78] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(2) in The Railways Act, 1989

(2)Any information demanded or enquiry made in writing from, or any complaint made in writing to, any of the railway administrations mentioned in sub-section (1) by or on behalf of the person within the said period of six months regarding the non-delivery or delayed delivery of the goods with particulars sufficient to identify the goods shall, for the purpose of this section, be deemed to be a notice of claim for compensation.