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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2)(viii) in The Railway Claims Tribunal (Procedure) Rules, 1989

(viii)to dispose of all matters relating to the service of notices or other processes, applications for the issue of fresh notices and for extending the time for filing such applications and to grant time not exceeding [thirty] [ Substituted by G.S.R. 787(E), dated 2-12-2002, for the figure " 15" (w.e.f. 2-12-2002).] days for filing a reply or rejoinder, if any, and to place the matter before the Bench for appropriate orders after the expiry of the aforesaid period;