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 215] [Entire Act] Union of India - Subsection Section 215(3) in The Indian Post Office Rules, 1933 (3)In calculating gratuities payable under sub-rule (1) fractions of a Paise not exceeding one-half shall be ignored and fractions of a Paise exceeding one-half shall be counted as one Paisa.
