Section 38 in The Railway Claims Tribunal Act, 1987
38. Amendment of section 82-J .-In section 82-J of the Railways Act,-
(a)in sub-section (1), for the words, figures and letters "sections 82-A to 82-H inclusive", the words, figures and letters "sections 82-A, 82-C, 82-E, 82-G and 82-H" shall be substituted;(b)in sub-section (2), clause (i) and clauses (iv) to (vi) shall be omitted.
