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Union of India - Section
Section 21 in The Railway Claims Tribunal (Financial And Administrative Powers) Rules, 1989
21.
/937In exercise of the powers conferred by section 11 and clause (c) of sub-section (2) of section 30 of the Railway Claims Tribunal Act, 1987 (54 of 1987), the Central Government hereby makes the following rules, namely:-| Brought into force on 8-11-1989 vide S.O. 784(E), dated 5-10-1989. |