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 10A in The Railway Claims Tribunal (Procedure) Rules, 1989 10A. [ [ Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).] Every application made under rule 9 or 10 shall be accompanied with a fee of ten rupees for each respondent for the service or execution of process.]
