Section 23(3)(a) in The Indian Post Office Act, 1898

[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3)(a) in The Indian Post Office Act, 1898

(a)any postal article sent by post in contravention of the provisions of section 19 [or section 19-A] [ Inserted by Act 7 of 1958, Section 3.] may, under the authority of the Post Master General, if necessary, be opened and destroyed; and

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Union of India - Subsection

Section 23(3)(a) in The Indian Post Office Act, 1898