Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(7) in The Indian Post Office Rules, 1933

(7)The Central Government does not accept any liability to the sender or the addressee, other than that mentioned in sub-rules (1) to (6), in respect of loss of an insured inward or outward foreign letter, or parcel or the abstraction of, or damage to, the contents thereof.