AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Report No. 38

Section 2

Definition of "mail" is being added, which will be useful for the new section proposed to be inserted1. The expression occurs in the existing provisions also. For example, see section 3(d), section 67, etc.

1. See section 56A (proposed), regarding stealing of mail bag, etc.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement