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

Indian Post Office Act, 1898

40. Duty of master of ship, departing from any port in India and not being a mail ship, to convey mail bags

The master of ship, not being a mail ship, about to depart from any port in 5[India] to any port within, or any port or place beyond, 5[India], shall receive on board any mail bag tendered to him by any officer of the Post Office for conveyance, granting a receipt therefor in such form as the Central Government may, by rule, prescribe, and shall, without delay, deliver the same at the port or place of destination.



Indian Post Office Act, 1898 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys