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[Cites 0, Cited by 0] [Section 246] [Entire Act]

State of Uttar Pradesh - Subsection

Section 246(1) in The General Rules (Civil), 1957

(1)a duly stamped and addressed post card to enable him to be informed of the extra charges to be paid, [or of other requirement to be complied with] [Inserted by Notification No. 339/VIII-b-1, dated 21-11-1961, published in U.P. Gazette, Part II, dated 9-6-1962.], if any, on his application for the copy; and