Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Union of India - Subsection Section 9(5) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015 (5)Cancellation of ticket where railway administration is unable to provide accommodation shall be governed by rule 14.
