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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3) in The Railway Claims Tribunal (Procedure) Rules, 1989

(3)Where the Tribunal is of the opinion that the application for review should be granted, it shall grant the same:Provided that no such application shall be granted without previous notice to the opposite party to enable him to appear and be heard in support of the order, a review of which is applied for.