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[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(6)(a) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

(a)cancellation charges as would have been due if the ticket for original reservation had been cancelled at the time of postponement or preponement of journey;