Section 2(n) in The Railway Claims Tribunal Act, 1987
(n)[ "untoward incident" shall have the meaning assigned to it in clause (c) of section 123 of the Railways Act, 1989 (24 of 1989);] [ Clause (n) re-lettered as Clause (o) and before Clause (o) as so relettered,Cclause (n) inserted by Act 28 of 1994, Section 8 (w.e.f. 1-8-1994).]
