 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Indian Post Office Act, 1898 36. Power to give effect to arrangements with other countries (1) Where arrangements 37[made] with the United Kingdom , or with any British possession, 38[39[***] or foreign country are in force], for the transmission by post of registered, insured or value-payable postal articles between 5[ India ] and the United Kingdom or such possession 40[41[***] or country], the Central Government may make rules to give effect to such arrangements. (2) In particular and without prejudice to the generality of the foregoing power, such rules may prescribe- (a) the form of declaration to be made by the senders of such postal articles as aforesaid; and (b) the fees to be charged in respect thereof    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back