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] [Entire Act] Union of India - Section Section 136 in The Indian Post Office Rules, 1933 136. If the remitter or payee of telegraphic money order is illiterate, his mark shall be obtained and shall be verified in such manner as the Director General may direct.
