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[Cites 0, Cited by 0] [Section 52B] [Entire Act]

Union of India - Subsection

Section 52B(2) in The Indian Post Office Rules, 1933

(2)Letters posted in India which infringe the condition stated in sub-rule (1) shall not be forwarded to the destination but shall be returned to the sender, each such document being treated as an unpaid letter at inland rates.