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[Cites 0, Cited by 0] [Section 109A] [Entire Act]

Union of India - Subsection

Section 109A(3) in The Indian Post Office Rules, 1933

(3)The amount to be recovered from the addressee of a foreign value payable parcel received under the C.O.D system in India for delivery shall be the sum specified by the sender for remittance to himself plus a delivery fee of 25 paise. When the amount due is recovered from the addressee, the sum for payment to the sender shall be remitted to him by means of money order.