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The Railway Claims Tribunal Act, 1987 Preamble An Act to provide for establishment of a Railway Claims Tribunal for inquiring into and determining claims against a railway administration for loss, destruction, damage, deterioration or non-delivery of animals or goods entrusted to it to be carried by railway or for the refund of fares or freight or for compensation for death or injury to passengers occurring as a result of railway accidents [or untoward incidents] and for matters connected therewith or incidental thereto. BE it enacted by Parliament in the Thirty-eighth Year of the Republic of India as follows:-    |
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