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Union of India - Section

Section 186 in The Indian Post Office Rules, 1933

186.

(1)Omitted.
(2)Letters, post cards and packets sent by private persons to officers of the Government containing, communications which the sender is required by law or rule to make, if superscribed " Service Unpaid" shall, if not refused and returned un-opened by the addressee, be charged, on delivery, with postage at the same rates as for ordinary unpaid articles.