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[Cites 0, Cited by 0] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(2) in The Indian Post Office Rules, 1933

(2)When a value payable postal article is returned to the sender under sub-rule (1) the sender shall be required to pay any charges that may be due to it and acknowledge receipt of the article by signing the form presented by the postman. In no circumstances shall any fee or fees prepaid by the sender be returned.