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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2) in The Indian Post Office Act, 1898

(2)In particular and without prejudice to the generality of the foregoing power, such rules may-
(a)prescribe the period during which undelivered postal articles at a post office shall remain in that office; and
(b)provide for the publication of lists of undelivered postal articles, or of any class of undelivered postal articles.