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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

Union of India - Subsection

Section 7A(9) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998

(9)No refund of fare shall be admissible on e-ticket having confirmed reservation in case the request for refund is filed online after two hours of the actual departure of the train.