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[Cites 0, Cited by 0] [Section 91(5)] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(5)(i) in The Indian Post Office Rules, 1933

(i)where the insured article contained anything the transmission of which by the letter or the parcel post, as the case may be, is prohibited, provided that compensation shall not be inadmissible by reason only of the fact that an insured parcel contained any correspondence;