Section 41 in The Maharashtra Chit Funds Rules, 1976
41. Refund of Fees.
- The Registrar may refund any fee paid to him in excess of the amount prescribed or any fee that is unearned.Explanation. - The expression "Fee that is unearned" in this rule means fee paid in connection with the registration of the by-laws, the filing of a document or other service to be performed by the Registrar where such registration or filing is not actually effected or the service is not actually rendered.
