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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Indian Post Office Rules, 1933

(1)The following rates shall be chargeable on the delivery of postal articles, other than parcels and insured boxes, received by the Foreign Post, when the postage or air mail fee is not prepaid or is insufficiently prepaid:-When the postage or air mail fee is not prepaid ...... Double the prepaid rateWhen the postage or air mail fee is insufficiently prepaid ...... Double the deficiencyProvided that the postage or air mail fee actually charged shall in no case be less than 8 paise.