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 150] [Entire Act] Union of India - Subsection Section 150(2) in The Indian Post Office Rules, 1933 (2)The Post Office of issue, on receipt of an application from the remitter, shall forward it for disposal to the Indian Post Office of Exchange to which the money order was originally sent.
