Section 5(2)(d) in The Railway Claims Tribunal Act, 1987

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Union of India - Subsection

Section 5(2)(d) in The Railway Claims Tribunal Act, 1987

(d)has, for at least five years, held a post under a railway administration carrying a scale of pay which is not less than that of a Joint Secretary to the Government of India and has adequate knowledge of rules and procedure of, and experience in, claims and commercial matters relating to railways; or

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Union of India - Subsection

Section 5(2)(d) in The Railway Claims Tribunal Act, 1987