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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(4) in The Indian Post Office Rules, 1933

(4)Nothing in this rule shall be deemed to authorise the transmission by post of anything which is otherwise prohibited from transmission by post.Explanation. - In this rule the expression "articles of gold or silver" includes articles made wholly or partly of gold or silver, but not electro or other plated goods. The expression "jewellery" includes watches the cases of which are entirely or mainly composed of gold, silver or platinum.