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Union of India - Section

Section 180D in The Indian Post Office Rules, 1933

180D.

(1)Indian Postal Orders presented within 24 months from the last day of the month of issue are encashable without second commission. If an Indian Postal Order is not presented for payment within 24 months from the last day of the month of issue, the 2nd commission @ prescribed in Rule 180-A above, shall be charged, which shall be paid in postage stamp affixed to the back of the order. The Indian Postal Orders presented more than 36 months after the last day of the month of issue shall be time barred and shall not be paid.
(2)
(i)Field Postal Order presented within four months from the last day of the month of issue are encashable without second commission. If a field Postal Order is not presented for payment within four months from the last day of the month of issue, a second commission equal to the first commission shall be charged, which shall be paid in postage stamps affixed to the back of the order.
(ii)field Postal Orders presented for payment more than six months after the last day of the month of issue will not be paid but will be forfeited.
Vide GSR 408 (E). Dated 17th May, 2010