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

State of Madhya Pradesh - Subsection

Section 21(3) in The M.P. Legislative Assembly Ex-Members (Free Transit By Railway) Rules, 1996

(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.