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The Railway Claims Tribunal Act, 1987 17. Limitation 1. The Claims Tribunal shall not admit an application for any claim- a. Under sub-clause (i) of clause (a) of sub-section (1) of section 13 unless the application is made within three years from the date on which the goods in question were entrusted to the railway administration for carriage by railway; b. Under sub-clause (ii) of clause (a) of sub-section (1) [or, as the case may be, subsection (IA)] of section 13 unless the application is made within one year of occurrence of the accident; c. Under clause (b) of sub-section (1) of section 13 unless the application is made within three years from the date on which the fare or freight is paid to the railway administration: Provided that no application for any claim referred to in sub-clause (i) of clause (a) of sub-section (1) of section 13 shall be preferred to the Claims Tribunal until the expiration of three months next after the date on which the intimation of the claim has been preferred under section 78B of the Railways Act. 1. 2. Notwithstanding anything contained in sub-section (1), an application may be entertained after the period specified in sub-section (1) if the applicant satisfies the Claims Tribunal that he had sufficient cause for not making the application within such period.    |
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