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 2] [Section 48] [Entire Act] Union of India - Subsection Section 48(d) in The Indian Post Office Act, 1898 (d)any wrong payment of a money order after the expiration of one year from the date of the issue of the order; [or [Inserted by Act 3 of 1912, Section 8. ]
