Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 497] [Entire Act] Union of India - Subsection Section 497(2) in Indian Telegraph Rules, 1951 (2)Where the premises of parties are in two different towns the chargeable distance shall be equal to the radial distance between the two carrier stations (of trunk exchanges where there are not carrier stations) plus twenty-five per cent thereof.
