Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 201] [Entire Act] Union of India - Subsection Section 201(5) in The Indian Post Office Rules, 1933 (5)Where the application is in respect of an insured or registered article, it shall also be accompanied by a copy of the original receipt granted by the post office and fresh postage necessary.
