Section 110 in Tamil Nadu Non-Trading Companies Rules, 1981
110. Refund of fees.
- The Registrar or the Government, as the case may be, may refund any fee paid in excess of the amount prescribed or any fee that is unearned.Explanation. - The expression "fee that is unearned" in this rule means fee paid in connection with the registration of company, the filing of document or other service to be performed by the Registrar or Government where such registration or filing is not actually effected or the service is not actually rendered.
