Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 144G in The Indian Post Office Rules, 1933

144G.

If the remitter or payee of the 'IMO' is illiterate, his thumb mark shall be obtained and verified in such a manner as the Director General may direct.Vide GSR 30(E) dated 20th January, 2006II. - Foreign Money OrdersOrdinary Foreign Money Orders