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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1) in The M.P. Legislative Assembly Ex-Members (Free Transit By Railway) Rules, 1996

(1)Refunds on unused coupons returned to the Railway Administration concerned by the Secretary will be granted after deduction of 10 per cent on the value of unused coupons provided they are returned to the Railway within one month after the period of their validity.