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[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(6)(i) in The Railway Passengers (Cancellation of Ticket and Refund of Fare) Rules, 2015

(i)In case, on a party e-ticket or a family e-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 ticket shall be cancelled on-line or on-line TDR shall be filed for all the passengers upto thirty minutes before the scheduled departure of the train.