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 23] [Entire Act]

Union of India - Subsection

Section 23(2) in The Indian Post Office Act, 1898

(2)Any officer in charge of post office or authorised by the Post Master General in this behalf may open or unfasten any newspaper or any book, pattern or sample packet, in course of transmission by post, which he suspects to have been sent by post in contravention of [section 20, clause (a), or of] section 21 or of any of the provisions of this Act relating to postage.