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The Railway Claims Tribunal Act, 1987 38. Amendment of section 82J In section 82J of the Railways Act,- a. In sub-section (1), for the words, figures and letters "sections 82A to 82H inclusive", the words, figures and letters "sections 82A, 82C, 82E, 82G and 82H" shall be substituted; b. In sub-section (2), clause (i) and clauses (iv) to (vi) shall be omitted.    |
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