Section 45 in The Chit Funds (Madhya Pradesh) Rules, 1984
45. Refund of fees.
- The Registrar may refund any fee paid to him in excess of the amount prescribed or any fee that is unearned.Explanation. - The expression "fee that is unearned" in this rule means fees paid in connection with the registration of the chit agreement, the filing of a document or other service to be performed by the Registrar where such registration or filing is not actually effected or the service is not actually rendered.
