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 140A] [Entire Act] Union of India - Subsection Section 140A(iii) in Indian Telegraph Rules, 1951 (iii)all the charges due on such telegrams, including the fees for the upkeep of accounts at the rates prescribed in rule 140(3) shall be paid by the said Department on receipt of the bill.
