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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(d) in The Railway Claims Tribunal (Procedure) Rules, 1989

(d)subject to the provisions of sections 123 and 124 of the Indian Evidence Act, 1872 (1 of 1872), requisitioning any public record or docu-ment or copy of such record or document from any office;