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The Post Office Act, 2023 2. Definitions.- In this Act, unless the context otherwise requires,- (a) "Director General" means the Director General of Postal Services appointed by the Central Government and includes any officer authorised by the Central Government to perform the duties of the Director General; (b) "item" means an indivisible article which the Post Office accepts for providing a service; (c) "notification" means a notification published in the Official Gazette; (d) "Post Office" means the Department of Posts and includes every house, building, room, place or any other asset used by the Post Office for providing any service; (e) "prescribe" means prescribe by rules made under this Act and the expression "prescribed" shall be construed accordingly; (f) "regulations" means the regulations made under this Act    |
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