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 71A] [Entire Act] Union of India - Subsection Section 71A(5) in The Indian Post Office Rules, 1933 (5)If the inquiry or request for information has been occasioned by service error, the fees collected for it shall be refunded.
