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[Cites 0, Cited by 0] [Section 201] [Entire Act]

Union of India - Subsection

Section 201(8) in The Indian Post Office Rules, 1933

(8)Nothing in this rule shall preclude a sender of a postal article from making a requestfor a simple correction of the address (not involving alteration of the name or status ofthe addressee) direct to the office of destination of the article.VI. - Detention in the Post Office of Book and Pattern Packets and Parcles.