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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

(2)In case the ticket is cancelled or surrendered or if the request for refund of fare is filed on-line after the actual departure of train, no refund of fare shall be admissible.