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[Cites 0, Cited by 8] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Indian Telegraph Act, 1885

(2)telegraph officer means any person employed either permanently or temporarily in connection with a telegraph established, maintained or worked by [the Central Government] [Substituted by A.O.1937, for "the Government".] or by a person licensed under this Act;