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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(5) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

(5)The postponement or preponement of journey on normal train ticket other than tatkal ticket shall not be applicable against tatkal quota even on payment of tatkal charges.