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The Railway Claims Tribunal Act, 1987

20. Power of Chairman to transfer cases from one Bench to another

On the application of any of the parties and after notice to the parties, and after hearing such of them as he may desire to be heard, or on his own motion without such notice, the Chairman may transfer any case pending before one Bench, for disposal, to any other Bench.



The Railway Claims Tribunal Act, 1987 Back




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