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 9] [Entire Act] Union of India - Subsection Section 9(4) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015 (4)Grant of refund in case of non-commencement or missing of journey due to late running of train shall be governed by rule 13.
