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[Cites 0, Cited by 6] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1) in The Railways Act, 1989

(1)Any person desirous of travelling on a railway shall, upon payment of the fare, be supplied with a ticket by a railway servant or an agent authorised in this behalf and such ticket shall contain the following particulars, namely:—
(i)the date of issue;
(ii)the class of carriage;
(iii)the place from and the place to which it is issued; and
(iv)the amount of the fare.