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[Cites 0, Cited by 0] [Section 219] [Entire Act]

State of Uttar Pradesh - Subsection

Section 219(2) in The General Rules (Civil), 1957

(2)If any parcel received by a Munsarim 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 the rules of those departments. He shall himself the papers and if he finds any paper to be missing he shall at once bring the matter to the notice of the Presiding Officer.