Report No. 38

Section 4

(i) In section 4 of the principal Act, in sub-section (1), after clause (b), the following clauses shall be inserted, namely:-

"(bb) letters conveyed and delivered by the sender thereof personally;

(bbb) documents issued by a court of justice or other authority entitled to issue the same, or any return or answers to such documents, sent, conveyed and delivered otherwise than by post."

(ii) in clause (c), after the words,"by sea" the words "or air" shall be inserted.

[Cf. section 3(2)(a), English Act] [Cf. section 3(2)(d), English Act]
[Cf. section 3(2)(e), English Act]