Section 5 in The M.P. Cotton (Statistics) Act, 1947
5. Use of returns or information.
- The Director may use returns submitted under Section 3 and information obtained under Section 4 for-(a)compiling statistics required by the Indian Central Cotton Committee, constituted under the Indian Cotton Cess Act, 1923 (XIV of 1923);(b)such purposes in respect of the matters enumerated in list II of the Seventh Schedule to the Constitution, as the State Government may direct.
