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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(7) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

(7)No refund of fare shall be admissible on the tickets having confirmed reservation in case the ticket is not cancelled or TDR not filed on-line upto four hours before the scheduled departure of the train.