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Union of India - Section

Section 156 in The Indian Post Office Rules, 1933

156.

Air mail money orders may be issued from any post office in India for any country or place as the Director General shall, from time to time, notify in the Post Office Guide. The limits of value and other conditions laid down in the foregoing rules relating to ordinary foreign money orders shall apply in the case of air mail money order;Provided that the fees for air mail money orders shall be made up of (i) the money order commission at the rates prescribed by rule 147 and (ii) an air mail charge at the rate of