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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(4) in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007

(4)The mark-or label shall not contain any reference to the Ordinance, or any of these rules or any comment on, or reference to, or explanation of any particular or declaration required by the Ordinance or any of these rules which directly or by implication contradicts, qualifies or modifies such declaration.