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Union of India - Section

Section 10B in The Indian Post Office Rules, 1933

10B.

(1)Nothing shall be attached to or enclosed in a letter card.
(2)Should a letter card be posted infringing the conditions laid down in sub rule (1) of this rule or rule 10A, it shall be taxed as a letter and double the deficiency at letter postage rate shall be recovered subject to a minimum of Rs. 1/-.