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[Cites 0, Cited by 1] [Section 35(2)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2)(e) in The Indian Post Office Act, 1898

(e)[ provided for the retention and repayment to the addressee in cases of fraud of money recovered on the delivery of any value-payable postal article; and [ Inserted by Act 3 of 1912, Section 7.]