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[Cites 0, Cited by 0] [Section 43A(1)] [Section 43A] [Entire Act]

Union of India - Subsection

Section 43A(1)(f) in The Indian Post Office Rules, 1933

(f)The charges on Logistics Post Articles shall be determined as specified by the Director General after taking into consideration, inter alia, service charge, loading, unloading, brokerage, transportation etc. and charges for any other service to be provided;