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[Cites 0, Cited by 0] [Section 218] [Entire Act]

State of Uttar Pradesh - Subsection

Section 218(1) in The General Rules (Civil), 1957

(1)Except in the case provided for in paragraph (5) of this rule, records shall be sent either by parcel post registered, or by passenger train. Those sent by parcel post shall be, between July and November, securely packed in wax cloth and sealed along the seams at intervals of not more than four inches. Those sent by rail shall be carefully placed either in a gunny bag similarly sealed or in a well secured wooden box.