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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(d) in The Railway Claims Tribunal (Procedure For Investigation Of Misbehaviour Or Incapacity Of The Chairman, Vice-Chairman And Members) Rules, 1991

(d)subject to the provisions of sections 123 and 124 of Indian Evidence Act, 1872, requisitioning any public record or docu-ment or copy of such record or document from any office.