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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1)(f) in The Indian Post Office Rules, 1933

(f)There shall be no word printed in the newspaper after its publication or upon the cover (if any) thereof, nor shall any writing or mark be made upon it or upon the cover (if any) thereof, except the name and address of the person to whom it is sent, and, in the case of packets containing more than one copy of the newspaper the number of copies of the newspaper enclosed and if desired the subscribers number and the name and address of the newspaper or of the sender and a reference to any place in the newspaper to which the attention of the addresses is directed by means stamp or seal impression containing the words "marked copy" and, in the case of press packets addressed to railway book stalls or recognized agents on the line the direction 'To be delivered direct from the mail van'.