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Indian Post Office Act, 1898 Foot Notes l. The Act has been amended in its application to the excluded and partially excluded areas in Assam , the partially excluded areas in Bihar , the partially excluded areas in C. P. and Berar , the partially excluded areas in Orissa, the partially excluded areas in U.P. and the Darjeeling District by the various State Laws. The Act has been extended to Goa , Daman and Diu , w.e.f. 1st. September, 1962, Dadra and Nagar Haveli, w.e.f. 1st. July, 1965 and to Lakshadweep , w.e.f. 1st. October, 1967. 2. Substituted by the A.O. 1950. 3. The words "except Part B States" omitted by Act No. 25 of 1950. 4. Substituted by Act No. 14 of 1914, for the words "the Post Office of India". 5. Substituted by Act No. 25 of 1950, for the words "the States". 6. Substituted by the A.O. 1937, for the words "the G.G. in C.". 7. The words "or the Crown Representative" omitted by the A.O. 1948. 8. Inserted by Act No. 2 of 1903. 9. Inserted by Act No. 14 of 1914. 10. Omitted by Act No. 25 of 1950. 11. Substituted by the A.O. 1950, for the word "Crown" which had been substituted by the A.O. 1937, for the words "the Secretary of State for India in Council". 12. Substituted by the A.O. 1950, for the words "Her Majesty's". 13. The original section 17 re-numbered as sub-section (1) thereof by Act No. 16 of 1924. 14. Inserted by Act No. 16 of 1924. 15. Inserted by Act No. 7 of 1958. 16. Substituted by Act No. 3 of 1912, for the original sub-sections (1) and (2). 17. Inserted by Act No. 3 of 1912. 18. Substituted by Act No. 3 of 1912, for the former clause. 19. Substituted by Act No. 3 of 1912, for the words "Where a postal article, suspected to contain any contraband goods". 20. The third proviso omitted by Act No. 15 of 1921. 21. Inserted by Act No. 15 of 1921. 22. See now the Customs Act, 1962. 23. Inserted by Act No. 2 of 1930. 24. Substituted by Act No. 3 of 1912, for the words "all such goods found". 25. Substituted by the A.O. 1937, for the words "by the G.G. in C.". 26. Substituted by Act No. 3 of 1912, for the words "shall be delivered to the Govt. or to an officer thereof mentioned in the order, to be disposed of in such manner as the G. G. in C. may direct". 27. Substituted by A.O. 1937, for the words "signed by a Secretary to the G. of I or to the L.G.". 28. Substituted by the A.O. 1950, for the words "Her Majesty’s dominions or of any Indian State ." 29. Substituted by the A.O. 1950, for the words "part, State or country". 30. Sections 27A to 27D inserted by Act No. 14 of 1922. 31. See now the Code of Criminal Procedure, 1973. 32. Substituted by the A.O. 1937, for the words "the Secretary of State for India in Council". 33. The words "or the Secretary of State" omitted by the A.O. 1948. 34. Substituted by the A.O. 1948, for the words "neither the Central Government nor the Secretary of State shall". 35. The word "and" omitted by Act No. 3 of 1912. 36. The words "the Secretary of State" omitted by the A.O. 1948. 37. Substituted by the A.O. 1950, for the words "are in force". 38. Substituted by the A.O. 1950, for the words " Indian State or foreign country". 39. The words "Indian State corresponding to a Part B State" omitted by Act No. 25 of 1950. 40. Substituted by the A.O. 1950, for the words "State or country". 41. The words "Part B State" omitted by Act No. 25 of 1950. 42. Section 45 re-numbered as sub-section (1) of that section by Act No. 34 of 1970. 43. Proviso omitted by Act No. 34 of 1970. 44. Inserted by Act No. 34 of 1970. 45. See the Revenue Recovery Act, 1890. 46. Substituted by the A.O. 1950, for the words "the Crown" which had been substituted by the A.O. 1937, for the words "the Secretary of State for India in Council". 47. The First Schedule substituted by The Finance (No. 2) Act, 1998 (Act No. 21 of 1998), dated 1st. August, 1998.    |
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