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] [Entire Act] Union of India - Section Section 213 in The Indian Post Office Rules, 1933 213. Subject to the provisions of section 39, proviso (b) of the Act, parcels which cannot be disposed of under section 38, shall be detained for a period of three months, on the expiration of which they may be destroyed.
