Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(2) in The M.P. Legislative Assembly Members (Free Transit by Railway) Rules, 1978

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