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[Cites 0, Cited by 1] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(f) in The Railway Claims Tribunal Act, 1987

(f)the rules subject to which the Claims Tribunal shall have powers to regulate its own procedure under sub-section (1) of section 18 and the additional matters in which the Claims Tribunal may exercise powers of Civil Court under clause (i) of sub-section (3) of that section;