Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] Union of India - Subsection Section 38(a) in The Railway Claims Tribunal Act, 1987 (a)in sub-section (1), for the words, figures and letters "sections 82-A to 82-H inclusive", the words, figures and letters "sections 82-A, 82-C, 82-E, 82-G and 82-H" shall be substituted;
