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 144C in The Indian Post Office Rules, 1933 144C. The central Government may, by order issued from time to time, prescribe the rates of commission and charges for specialized message, if any, applicable for remittance of money through 'IMO'.
