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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(6) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

(6)If duplicate ticket in lieu of a torn or mutilated confirmed or RAC ticket is sought after preparation of reservation chart of the concerned train, it shall be issued on payment of a charge equivalent to twenty five per cent. of the total fare subject to the minimum payment mentioned in sub-rule (3).