Section 2(o) in The Railway Claims Tribunal Act, 1987
(o)[] [Clause (n) re-lettered as Clause (o) and before Clause (o) as so relettered,Cclause (n) inserted by Act 28 of 1994, Section 8 (w.e.f. 1-8-1994). ] words and expressions used and not defined in this Act but defined in the Railways Act or the rules made thereunder shall have the meanings respectively assigned to them in that Act or the said rules.
