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 170] [Entire Act] Union of India - Subsection Section 170(2) in The Indian Post Office Rules, 1933 (2)If a telegraphic money order is ultimately undeliverable or if the remitter desires repayment, the money order shall be reissued by post to the remitter without further charge.
