46. Power to give effect to arrangements with other countries .-(1) Where arrangements [made] with the United Kingdom, or with any British possession, [[* * *] [Substituted by A.O. 1950, for " Indian State or foreign country" . ][ or foreign country are in force] [Substituted by A.O. 1950, for " Indian State or foreign country" . ], for the issue and payment through the Post Office of money orders between [India] [ Substituted by Act 25 of 1950, Section 11 and Schedule IV, for " the States." ] and the United Kingdom or such possession, [[* * *] [Substituted by A.O. 1950, for " State or country" . ] or country, the Central Government may make rules to give effect to such arrangements.
(2)In particular and without prejudice to the generality of the foregoing power, such rules may prescribe-(a)the manner in which, and the conditions subject to which, such orders may be issued and paid in India; and(b)the rates of commission to be charged thereon.
