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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(4) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998

(4)If a duplicate ticket in lieu of a lost or misplaced reserved ticket is sought after preparation of reservation chart of the concerned train, it shall be issued on payment of a charge equivalent to fifty per cent of the total fare.