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

State of Madhya Pradesh - Subsection

Section 21(2) in The M.P. Legislative Assembly Ex-Members (Free Transit By Railway) Rules, 1996

(2)Refunds will not be granted on unused or partly used tickets issued in exchange for coupons except in exceptional circumstances, when refund should he allowed subject to the usual cancellation charges as applicable under the existing rules.