Section 5(3A) in The Railway Claims Tribunal (Procedure) Rules, 1989
(3A)[ The application sent by email by the applicant shall also make available hardcopies of the application along with originals or duly certified true copies of originals of enclosures relied by the applicant by registered post to the Registrar, Additional Registrar or the Assistant Registrar] [Inserted by Notification No. G.S.R. 575(E), dated 16.8.2019 (w.e.f. 19.9.1989).].
