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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(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)declare in what cases registration shall be required;
(b)prescribe the manner in which the fees for registration shall be paid; and
(c)direct that twice the fee for registration shall be levied on the delivery of a postal article required to be registered on which the fee for registration has not been prepaid.