Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(iii) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998

(iii)in case of confirmed tickets, fresh reservation fee for the class for which reservation is required, is paid; and