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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2) in The United Provinces Cotton Ginning and Pressing Factories Act, 1949

(2)Any bale marked in accordance with the provisions of Section 10, shall, within the meaning of the Indian Evidence Act, 1872, be presumed for all proposes as between the parties to a contract for the purchase of baled cotton, to have been so marked before leaving the factory in which it was pressed.