Section 1565 in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998
1565.
G.S.R. 410(E), dated 24th July, 1998.- In exercise of the powers conferred by sub-section (1), read with clause (b) of sub-section (2), of Section 60 of the Railways Act, 1989 (24 of 1989), and in supersession of Railway Passengers (Cancellation of Tickets and Refund of Fares) Rules, 1990 except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules, namely :-
