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Union of India - Section

Section 118 in The Indian Post Office Rules, 1933

118.

The payment of a money order shall ordinarily be made at the address of the payee:-
(i)To the payee himself, where it has been so indicated by the remitter on the money order form,
(ii)in any other case, to the payee or to any person authorised in writing by the payee in this behalf.