Section 12(3)(a) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3)(a) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

(a)cancellation charge as would have been due if the original reservation had been cancelled at the time when the change of reservation was allowed; and

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Union of India - Subsection

Section 12(3)(a) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015