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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998

(2)On production of journey ticket on which luggage has been booked, the fare shall be refunded only if bearing the endorsement referred to in sub-rule (1) on the unused ticket after deducting the cancellation charges or clerkage as per rules.[21. Application for refund of Passenger Reservation System (PRS) tickets in other circumstances -