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

Report No. 38

17. Section 2(i)-"Postal Article".-

It has been suggested1, that in the definition of "postal article", "money orders" may be added. We are not, however, inclined to disturb the existing definition in the absence of any difficulty experienced in practice.

1. S. No. 96 (Suggestion of the Department).







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