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[Cites 0, Cited by 0] [Section 208] [Entire Act]

Union of India - Subsection

Section 208(3) in The Indian Post Office Rules, 1933

(3)Notwithstanding anything contained in sub-rule (1) or sub-rule (2), an undelivered value, payable post article, whether or not the words 'Poste Restante', "To await arrival," or similar instructions have been written thereon shall subject to the proviso to sub-rule (1) of rule 99 remain in the post office to which it is addressed for a period of seven days only.