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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

Union of India - Subsection

Section 7B(3) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998

(3)In case on a party Tatkal ticket or a family tatkal ticket issued for travel for more than one person, some persons have confirmed reservation and others are on waiting list, full refund of fare, less clerkage, shall be admissible for confirmed passengers also provided that the entire tatkal ticket is surrendered for cancellation within six hours before the scheduled departure of the train or upto two hours of the actual departure of the train.]