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[Cites 0, Cited by 0] [Section 200(2)] [Section 200] [Entire Act]

Union of India - Subsection

Section 200(2)(b) in The Railways Act, 1989

(b)any complaint made to the Railway Rates Tribunal under sub-section (1) of section 41 of the repealed Act but not disposed of before the commencement of this Act and any complaint that may be made to the said Tribunal against any act or omission of a railway administration under the repealed Act shall be heard and decided by the Tribunal constituted under this Act in accordance with the provisions of Chapter VII of this Act.