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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in The Railway Claims Tribunal Act, 1987

(2)If any question arises as to whether any matter falls within the purview of the business allocated to a Bench, the decision of the Chairman shall be final.Explanation .-For the removal of doubts, it is hereby declared that the expression "matters" includes an application under section 20.