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[Cites 0, Cited by 0] [Section 46A] [Entire Act]

Union of India - Subsection

Section 46A(1a) in The Indian Post Office Rules, 1933

(1a)No article shall be transmitted by post which bears any stamp that was at any time, but is not now, in use for the payment of postage, or which has printed or otherwise impressed upon or attached to it, or any part of it, a facsimile, imitation, likeness, reproduction or representation of such stamp.