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 123] [Entire Act] Union of India - Subsection Section 123(2) in The Indian Post Office Rules, 1933 (2)The alteration of payee's name shall not be permitted in the eMO.Vide GSR 864 (E) dated 18th December 2008
