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[Cites 0, Cited by 6] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Railway Claims Tribunal Act, 1987

(2)The Claims Tribunal shall decide every application as expeditiously as possible and ordinarily every application shall be decided on a perusal of documents, written representations and affidavits and after hearing such oral arguments as may be advanced.