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 173] [Entire Act] Union of India - Subsection Section 173(2) in The Indian Post Office Rules, 1933 (2)a telegraph charge calculated at the ordinary or express rate, as the case may be, for inland telegrams for the actual number of words used in the telegram advising the remittance.
