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[Cites 0, Cited by 0] [Section 163] [Entire Act]

State of Bihar - Subsection

Section 163(d) in Criminal Court Rules of the High Court of Judicature at Patna

(d)A letter of advice should be forwarded simultaneously with the despatch of the parcel by post but separately and by ordinary letter post, and in it the number and date of the forwarding letter referred to in the proceeding clause should be quoted.