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 2] [Entire Act] Union of India - Subsection Section 2(g) in The Railway Claims Tribunal (Procedure) Rules, 1989 (g)"Registrar" means the person who is for the time being dis-charging the functions of the Registrar of the Tribunal and includes an Additional and Assistant Registrar;
