Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 164 in The Indian Post Office Rules, 1933

164. Private communication.

- The remitter of a telegraphic foreign money order may have a private communication to the payee added to the telegram advising the remittance on paying for the additional words at the rate in force for the time being for an ordinary or deferred telegram, as the case may be, for the country or place concerned;Provided that in the case of telegraphic money orders for Burma, Pakistan and Sri Lanka the remitter may have a private communication to the payee added to the telegram advising the remittance, on paying for the additional words in excess of the prescribed minimum number of words admissible for the country concerned at the rate in force for the time being for the class of telegram to which the advice belongs.