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Indian Post Office Act, 1898 27C. Procedure for disposal by High Court of applications for release of newspapers and articles so detained Every application made under the second proviso to sub-section (3) of section 27B shall be heard and determined in the manner provided by sections 99D to 99F of the Code of Criminal Procedure, 189831, by a Special Bench of the High Court constituted in the manner provided by section 99C of that Code.    |
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