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 49] [Entire Act] Union of India - Subsection Section 49(2) in The Railway Claims Tribunal (Procedure) Rules, 1989 (2)If on scrutiny, any deficiency is found in the records, the Record Keeper shall return the records back to the concerned Branch or Section.
