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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(d) in The Indian Post Office Rules, 1933

(d)The sender shall present the parcel at the post office accompanied by a declaration as to the nature of its contents, and a certificate signed by himself to the effect that he has advised the addressee of its dispatch and that such addressee, if the parcel should not be addressed to a Government Laboratory, has been specially permitted by the Central Government, or a State Government, to receive such cultures or other articles. The certificate, moreover, shall show on its face that the sender is a person authorized within the meaning of clause (a) of this rule to send such cultures or other articles.