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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1)(a) in The Indian Post Office Rules, 1933

(a)The newspaper shall have been registered in the office of the Postmaster General or officer exercising the powers of the Postmaster General of the postal circle in which it is published, and the period for which its registration or the last renewal thereof as the case may be remains in force shall not have expired.