Section 29 in The Haryana Homoeopathic Practitioners (General) Rules, 1975
29. Refunds.
- [Section 53(1)]. - Amount received by the Council towards fees shall not be refunded under any circumstances. The amount thus received shall remain credited to the account of Council.Provided that any amount paid by a practitioner in excess of the prescribed fee shall be credited to the suspense account of the Council and may be refunded if claimed within a period of three years and if no claim for refund is made within the aforesaid period, the amount shall be credited to the account of the Council.
