Legal Document View

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
[Cites 0, Cited by 1] [Section 18(3)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3)(i) in The Railway Claims Tribunal Act, 1987

(i)any other matter which may be prescribed.