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State of Punjab - Section

Section 26 in Punjab Boiler Attendants Rules, 1961

26. Fees of candidates found ineligible

- A candidate who had paid the examination fee but is found ineligible for an examination may apply within one year from the date of payment, for refund of the fee, or he may be allowed to appear without payment of second fee at any subsequent examination held within one year from the date of payment of the fee, provided he becomes eligible to sit for such subsequent examination.VI - Application for Examination