Section 3A(2)(a) in The Cotton Ginning and Pressing Factories Act, 1925

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Union of India - Subsection

Section 3A(2)(a) in The Cotton Ginning and Pressing Factories Act, 1925

(a)who knowing or having reason to believe that any cotton is watered or contains seed in excess of the prescribed proportion or contains any foreign substance, or cotton waste, gins or presses or allows such cotton to be ginned or pressing in such factory, or

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Union of India - Subsection

Section 3A(2)(a) in The Cotton Ginning and Pressing Factories Act, 1925