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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(4) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

(4)If a duplicate ticket in lieu of a lost or misplaced confirmed ticket is sought after preparation of reservation chart of the concerned train, it shall be issued on payment of charge equivalent to fifty per cent. of the total fare subject to the minimum payment mentioned in sub-rule (3).