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

Report No. 38

157. British Statutes applicable to India on the subject.-

The points arising out of British statutes applicable to India, on matters connected with the Post Office, as dealt within a previous Report1, have been already discussed2 at the appropriate places.

1. Fifth Report of the Law Commission (British Statutes Applicable to India).

2. See discussion under section 3(d)-for mail ships; section 9, for registered newspapers; and section 46 for money orders. (Paras. 12, 41 and 112, supra).



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