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] [Section 37] [Entire Act] Union of India - Subsection Section 37(3) in The Railway Claims Tribunal (Procedure) Rules, 1989 (3)The [official seal shall] [ Substituted by G.S.R. 700(E), dated 26-11-1991 (w.e.f. 26-11-1991).] be kept in the custody of the Registrar.
