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 180E] [Entire Act] Union of India - Subsection Section 180E(3) in The Indian Post Office Rules, 1933 (3)No payment shall be claimable in respect of any stamp used for the purpose of making up a broken amount unless it is a proper stamp within the meaning of rule 191.
