Section 16(1)(c) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

(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.

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