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[Cites 0, Cited by 0] [Section 146] [Entire Act]

Union of India - Subsection

Section 146(2A) in The Indian Post Office Rules, 1933

(2A)Where a single foreign rupee money order or a single foreign currency money order exceeding the limit specified in sub-rule (1) or sub-rule (2) as the case may be is accepted, the said money order shall be advised to destination only for the limit so specified and the balance, together with the excess charged commission shall be refunded to the remitter.