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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in The Indian Post Office Rules, 1933

(3)Nothing shall be attached to a post card except:-
(a)stamps in payment of postage or other postal fees or stamp duty;
(b)a gummed label completely adherent to the card, and bearing the name and address of the person to whom the card is sent;
(c)a similar label not exceeding 5 centimeters in length and 2 centimeters in width bearing the name and address of the sender of the card; and
(d)engravings, illustration, drawings and photographs on very thin paper and completely adherent to the card.
Stamps in payment of stamp duty may be affixed only to the back of the post card. The articles specified in Clauses (c) and (d) may be affixed either to the back or the left hand half of the address side.