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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(7) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

(7)Refund of fare on tatkal tickets when passengers are made to travel in lower class for want of accommodation shall be governed by rule 18 and the refund of difference between tatkal charges, if any, shall also be granted.