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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Railway Claims Tribunal (Procedure) Rules, 1989

(2)The amount of the fee as referred to in sub-rule (1) shall be payable by crossed demand draft on a nationalized bank drawn in favor of the Registrar of the concerned Bench or remitted through a crossed Indian Postal Order and drawn in favor of the Registrar of the concerned Bench.