Section 24 in The Maharashtra Medical Practitioners Act, 1961
24. No refund of fees.
- Fees paid under section 17, 18, [18A,] [The figures and letter '18A' were inserted by Maharashtra 30 of 1979, Section 14] 20, 21 [and 23A] [This was substituted for 'and 22' by Maharashtra 5 of 1972, Section 7.] shall not be refunded.
