Section 24(2)(b) in The Railway Claims Tribunal Act, 1987

[Cites 0, Cited by 1] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(b) in The Railway Claims Tribunal Act, 1987

(b)the Claims Tribunal may, on receipt of such records, proceed to deal with such suit, claim or other legal proceeding, so far as may be, in the same manner as an application, from the stage which was reached before such transfer or from any earlier stage or de novo as the Claims Tribunal may deem fit.

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Union of India - Subsection

Section 24(2)(b) in The Railway Claims Tribunal Act, 1987