Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 154 in The Indian Post Office Rules, 1933 154. Under no circumstances can a foreign money order, whether rupee money order or a sterling money order, be aid after it has been treated as void or returned to the country of issue.
