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] [Entire Act] Union of India - Section Section 133 in The Indian Post Office Rules, 1933 133. The remitter of a telegraphic money order shall be entitled to obtain free of charge, by post, an acknowledgement of the payment of the amount of the order signed by the payee.
