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[Cites 0, Cited by 0] [Section 196] [Entire Act]

State of Rajasthan - Subsection

Section 196(2) in The General Rules (Civil), 1986

(2)if any parcel received by Munsarim or the Reader, as the case may be, appears to have been tampered with, he shall have it opened in the presence of an official of the post office or railway in accordance with rules of those departments. He shall himself check the papers and if any appear to be missing, he shall at once bring the matters to the notice of the Presiding Officer.