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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(15) in The Haryana Rural Development Rules, 1987

(15)If the appellate authority orders that some part of fee or fine as deposited by the dealer be refunded to the dealer, it shall in the first instance be adjusted in the fee to be paid by the dealer in the month following the orders passed by the appellate authority. In case the amount is not so adjusted the Chairman may order the refund of the amount.