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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(c) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998

(c)in the case of death or injury to a passenger in a railway accident, the kith and kin of the passenger have to terminate the journey.