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[Cites 0, Cited by 0] [Section 50E] [Entire Act]

Union of India - Subsection

Section 50E(e) in The Indian Post Office Rules, 1933

(e)in case of the loss or damage of the International Tracked Packet or contents thereof, the compensation payable shall be restricted to one thousand rupees or the actual value of the contents damaged or lost, whichever is less;