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[Cites 0, Cited by 0] [Section 180D] [Entire Act]

Union of India - Subsection

Section 180D(1) in The Indian Post Office Rules, 1933

(1)Indian Postal Orders presented within 24 months from the last day of the month of issue are encashable without second commission. If an Indian Postal Order is not presented for payment within 24 months from the last day of the month of issue, the 2nd commission @ prescribed in Rule 180-A above, shall be charged, which shall be paid in postage stamp affixed to the back of the order. The Indian Postal Orders presented more than 36 months after the last day of the month of issue shall be time barred and shall not be paid.