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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(e) in The Railway Claims Tribunal Act, 1987

(e)the form of application, the documents and other evidence to be accompanied with such application and fee in respect of filing of such application and fee for the service or execution of processes under sub-section (2) of section 16;