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[Cites 0, Cited by 0] [Section 136] [Entire Act]

Union of India - Subsection

Section 136(1) in The Army Act, 1950

(1)Nothing in section 135 shall be deemed to affect the operation of sections 123 and 124 of the Indian Evidence Act, 1872, (1 of 1872.) or to apply to any letter, postcard, telegram or other document in the custody of the postal or telegraph authorities.