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[Cites 0, Cited by 0] [Section 10B] [Entire Act]

Union of India - Subsection

Section 10B(2) in The Indian Post Office Rules, 1933

(2)Should a letter card be posted infringing the conditions laid down in sub rule (1) of this rule or rule 10A, it shall be taxed as a letter and double the deficiency at letter postage rate shall be recovered subject to a minimum of Rs. 1/-.