Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(2)(bb) in Indian Telegraph Rules, 1951

(bb)"Messenger service" means a facility at Public Telephones for a particular called person at a given address being sent for under such conditions and on payment of such charges as the Telegraph Authority may prescribe;