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[Cites 0, Cited by 0] [Section 52B(3)] [Section 52B] [Entire Act]

Union of India - Subsection

Section 52B(3)(b) in The Indian Post Office Rules, 1933

(b)If it is established beyond doubt that the postal articles not fulfilling conditions mentioned in sub-clause (ii) (a) and (ii) (b) below are posted or causal to be posted in the postal network of India with the objective of profiting by the more favourable rate condition of India Post, the same shall be treated as re-mailed item.