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Union of India - Section

Section 98 in The Indian Post Office Rules, 1933

98.

The amount to be recovered from the addressee shall be the sum specified by the sender for remittance to himself plus a commission as prescribed by rule 112 on the amount specified for remittance to the sender. When the amount due is recovered from the addressee, the sum for payment to the sender shall be remitted to him by means of a money order.