Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 210 in The Indian Post Office Rules, 1933

210.

Subject to the provision of clause (b) of the proviso to section 39 of the Act, letters (except postcards and letter cards) which cannot be disposed of under section 38 of the Act, shall be detained for a period of -
(a)one month, when they are unregistered, and
(b)three months, when they are registered.
On the expiration of the prescribed period, the letters shall be destroyed.