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[Cites 0, Cited by 0] [Section 5B] [Entire Act]

Union of India - Subsection

Section 5B(iv) in The Indian Post Office Rules, 1933

(iv)If need be, the sender may be identified by any common characteristic of the items or any indication made on the items (for example, return address, name, mark or stamp of the sender, postal authorisation number, etc.).