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Union of India - Section

Section 115 in The Indian Post Office Rules, 1933

115.

(1)The money order form duly filled in, together with the amount of the money order and the commission payable may be presented at the post office during the hours prescribed for money order business.
(2)In case of eMO booked under 'One to Many', filling up of individual eMO Form shall not be required and list duly prepared and authenticated by the remitter, accompanied by soft copy "(electronic form)"shall be treated as eMO Form. The remitter shall present the hard copy"(paper form)" of the list to the Post Office in duplicate in case of Head Offices and in triplicate in case of Sub Post Offices indicating serial number, complete name and address of the payee, office of payment with PIN Code, amount of eMO and Commission.Vide GSR 864 (E) dated 18th December 2008