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 2] [Entire Act] Union of India - Subsection Section 2(b) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015 (b)"authorised agent" means a person authorised by a railway administration to issue reserved or unreserved tickets and to cancel reserved tickets;
