Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 167] [Entire Act]

Union of India - Subsection

Section 167(3) in The Indian Post Office Rules, 1933

(3)In the case of orders payable elsewhere than in Burma, Pakistan and Sri Lanka, the instructions of the remitter shall be communicated by telegraph to the office of destination on the remitter's paying the cost, at the ordinary rate of twelve words for a private message to the country or place concerned, otherwise by post.