Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in The Railway Claims Tribunal (Procedure) Rules, 1989

(1)Any notice or process to be issued by the Tribunal may be served in any one of the following modes as may be directed by the Bench :
(a)by hand delivery through a process server;
(b)by registered post with acknowledgment due;
(c)service by the party himself.