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 119] [Entire Act] Union of India - Subsection Section 119(2) in The Indian Post Office Rules, 1933 (2)In no case, either the payee or any other person authorised by him shall write any message or remarks on the acknowledgement part of the money order.
