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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(b) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

(b)if the ticket is presented for cancellation between forty-eight hours and upto twelve hours before the scheduled departure of the train, the cancellation charge shall be twenty-five per cent. of the fare subject to the minimum of the cancellation charge referred to in clause (a);