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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2)(ix) in The Railway Claims Tribunal (Procedure) Rules, 1989

(ix)to requisition or transfer of any records of such suit, claim or other legal proceeding as are transferred to the claims Tribunal from any Court, Claims Commissioner or other authority under clause (a)of sub-section (2) of section 24 of the Act;