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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(2) in The Indian Post Office Rules, 1933

(2)Where a postal article is redirected to any place under the first paragraph of this rule, the Postmaster at such place may, if authorized by a general or special order in this behalf issued by the Postmaster-General, require the addressee of the redirected article to give, a at the time of delivery, a receipt for such article.