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Union of India - Section

Section 19 in The Central Motor Vehicles Rules, 1989

19. Refund of fee.

- Where the licensing authority rejects an application for the renewal of a driving license under sub-section (5) of section 15, it shall refund half of the fee paid for such renewal to the applicant, on an application made by him in that behalf not later than thirty days from the date of receipt of the order rejecting the application.