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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

Union of India - Subsection

Section 7A(6) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998

(6)The online TDR shall be filed upto seventy two hours of actual arrival of the train at passenger's destination and the original certificate issued by the ticket checking staff is to be sent through post to Indian Railway Catering and Tourism Corporation (IRCTC).