Section 20(3) in The M.P. Legislative Assembly Members (Free Transit by Railway) Rules, 1978
(3)[ The refund shall in all cases be made only to the Secretary and the cancellation charges referred to in sub-rule (2) shall also be borne by the Secretary.] [Substituted by Notification No. 3155-F-4-81-XXI-A (P.A.), dated 5-2-1981.]
