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Union of India - Section

Section 102 in The Indian Post Office Rules, 1933

102.

The Central Government shall not incur any liability in respect of the sumspecified for remittance to the sender in respect of a value payable postal article unlessand until that sum has been received from the addressee and unless a claim for thatsum has been preferred within six months from the date of posting of the article."IA - Electronic Value Payable Post"