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 146] [Entire Act] Union of India - Subsection Section 146(3) in The Indian Post Office Rules, 1933 (3)The amount of a foreign sterling money order shall be paid to the post office in rupee currency at such rates of exchange as the Director General shall, from time to time, direct.
