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

Union of India - Subsection

Section 16(7) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998

(7)A duplicate ticket in respect of a party coach ticket or a special train ticket shall be issued upto the time of departure of the train, on payment of a charge equivalent to ten per cent of the total fare.