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Railways Act, 1989 125. Application for compensation. (1) An application for compensation under section 124 4[or section 124A] may be made to the Claims Tribunal (a) by the person who has sustained injury or suffered any loss, or (b) by any agent duly authorized by such person in this behalf, or (c) where such person is a minor, by his guardian, or (d) where death has resulted from the accident 5[or the untoward incident] by any dependant of the deceased or where such a dependant is a minor, by his guardian. (2) Every application by a dependant for compensation under this section shall be for the benefit of every other dependant.    |
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