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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(ii) in The Indian Post Office Rules, 1933

(ii)If the parcel is redirected, or returned to the sender by air, a sum as under clause (i) and in addition the difference between the amount of postage chargeable for transmission by air, and the amount of postage chargeable for transmission by the surface route of that parcel.