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