Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(f) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015 (f)"fare" includes basic fare, supplementary charge on super fast trains, reservation fee and other applicable miscellaneous charges;
