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 7A] [Entire Act] Union of India - Subsection Section 7A(2) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998 (2)In case of a confirmed e-ticket, refund of fare shall be granted in accordance with rule 6.
