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[Cites 0, Cited by 1] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(3) in The Indian Post Office Act, 1898

(3)Every undelivered postal article, after being detained at a post office for the period prescribed by rule under the foregoing provisions of this section, shall be either forwarded, free of further charge, to the post office at which it was posted, for return to the sender, or sent to the office of the Post Master General.