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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Uttar Pradesh - Subsection

Section 48(4) in The General Rules (Civil), 1957

(4)Post office records not to be unnecessarily disclosed. - When any journal or other record of a post office is produced in court, the court shall not permit any portion of such journal or records to be disclosed, Other than the portion or portions which seems to the court necessary for the determination of the case then before it.