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] [Section 209] [Entire Act] Union of India - Subsection Section 209(c) in The Indian Post Office Rules, 1933 (c)is dead and there is no person to whom the article could properly be delivered, shall not be detained in the post office to which it is addressed.
