Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] Union of India - Subsection Section 5(ii) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015 (ii)in case of tickets issued in advance, if the ticket is presented upto 2400 hours of the day preceding the day of journey.
