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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

(3)In case, on a party ticket or a family ticket issued for travel of more than one passenger, some passengers have confirmed reservation and others are on RAC or waiting list, full refund of fare, less clerkage, shall be admissible for confirmed passengers also subject to the condition that the entire ticket is surrendered for cancellation upto thirty minutes before the scheduled departure of the train.