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[Cites 0, Cited by 0] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2) in The Indian Post Office Rules, 1933

(2)In addition to postage, registration fee and insurance fee where leviable, the sender of a postal article intended to be transmitted by post as a value payable postal article shall be required to pay an additional fee calculated according to the schedule given below on the amount specified for recovery from the addressee.