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[Cites 0, Cited by 4] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Indian Post Office Act, 1898

(2)For the purpose of such registration, every publication, consisting wholly or in great part of political or other news, or of articles relating thereto or to other current topics, with or without advertisements, shall be deemed a newspaper, subject to the following conditions, namely:-
(a)that it is published in numbers at intervals of not more than thirty-one days; and
(b)that it has a bona fide list of subscribers.