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[Cites 0, Cited by 0] [Section 66B] [Entire Act]

Union of India - Subsection

Section 66B(4) in The Indian Post Office Rules, 1933

(4)complaints regarding any article booked under this service (including a demand for refund of fees in cases of non-delivery of articles within the stipulated time) may be preferred within three months from the date of booking of the articles and shall inter alia contain the number of the article, the date booking and the name of the office of booking: