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] [Entire Act]

State of Punjab - Section

Section 18 in The Punjab Legislative Assembly Members (Free Transit by Railways) Rules, 1979

18. [ Refunds.] [Substituted vide Punjab Government Gazette Extra dated 23.12.1981.]

(1)Refunds on unused coupons returned to the Railway Administration concerned by the Secretary will be granted after deduction of 10 per cent on the value of unused coupons provided they are returned to the Railway Administration within one month after the period of their validity.
(2)Subject to the Railways Rules, refunds shall be admissible on unused or partially used ticket on presentation to the Railway Administration. Refunds shall in all cases be made only to the Secretary and not to individual members.