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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998

(5)The postponement or preponement of journey on normal train ticket other that Tatkal ticket shall not be applicable against Tatkal Quota even on payment of Tatkal charges.]