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[Cites 0, Cited by 1] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Indian Post Office Act, 1898

(2)If any doubt arises as to the existence of a public emergency, or as to whether any act done under sub-section (1) was in the interest of the public safety or tranquillity, a certificate of the Central Government, or, as the case may be, of the [State Government] [ Substituted by A.O. 1950, for " Provincial Government" .] shall be conclusive proof on the point.