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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(7) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

(7)A duplicate ticket in respect of a party coach ticket or a special train ticket, shall be issued upto the time of departure of the train, on payment of a charge equivalent to ten per cent. of the total fare.