Section 34(3) in The Railway Claims Tribunal (Procedure) Rules, 1989
(3)[ Notwithstanding anything contained in sub-rule (1), in compensation cases relating to accident and untoward incidents, one copy of the order made by the Tribunal shall be sent within three working days by the Registrar to both the parties free of cost with an endorsement thereon "Free copy".] [ Added by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).]
