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Report No. 38

44. Prohibition of postal articles for certain addressee.-

If the Postmaster-General has at any time reasonable ground to suspect any person in New Zealand or elsewhere to be engaged in-

(a) Any business or undertaking relating to illegal betting, or to the conduct of an illegal letter, or to fortune telling; or

(b) Any obscene, immoral, or unlawful business or undertaking; or

(c) Advertising in direct or indirect terms regarding sexual matters in a manner likely to be offensive-the Postmaster-General may by notice in the Gazette order that no postal article addressed to that person (whether by his own or any fictitious or assumed name) or to his address without a name shall be forwarded or delivered under this Act.

[Cf. 1928, No. 12, section 32]







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