Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 218] [Entire Act] State of Uttar Pradesh - Subsection Section 218(4) in The General Rules (Civil), 1957 (4)All parcels sent by post or by rail shall be weighed before despatch in the presence of the Munsarim or record-keeper, as the case may be, and the weight noted outside.
