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[Cites 0, Cited by 0] [Section 2A(2)] [Section 2A] [Entire Act]

State of Haryana - Subsection

Section 2A(2)(a) in The Punjab Cotton Ginning and Pressing Factories Act, 1953

(a)A licence for which the prescribed fee has been paid shall be liable to be refused only on the ground that the owner or person in charge of a cotton ginning or a cotton pressing factory in respect of which a licence is applied for has been convicted of an offence punishable under this Act;