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 23] [Entire Act] Union of India - Section Section 52 in The Railways Act, 1989 52. Cancellation of ticket and refund.— If a ticket is returned for cancellation, the railway administration shall cancel the same and refund such amount as may be prescribed.
