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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2) in The Indian Post Office Act, 1898

(2)In particular and without prejudice to the generality of the foregoing power, such rules may prescribe-
(a)the limit of amount for which money orders may be issued;
(b)the period during which money orders shall remain current; and
(c)the rates of commission or the fees to be charged on money orders or in respect thereof.