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 14] [Entire Act] Union of India - Subsection Section 14(3) in The Railway Claims Tribunal (Procedure) Rules, 1989 (3)[ Every affidavit to be filed before the Tribunal shall be in Form VIII.] [Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002). ]
