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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(3) in The M.P. Cotton Ginning and Pressing Factories Rules, 1962

(3)The containers so sealed shall be labelled with a detachable label showing the name of the factory and such particulars and distinguishing mark as may be necessary for their identification. The containers shall be forwarded to the Director of Agriculture or the Deputy Director of Agriculture (Cotton), who shall send them to the Agricultural Chemist to Government or the Technological Laboratory of the Indian Central Cotton Committee, Bombay, or the East India Cotton Association, Bombay for examination.