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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(1) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971

(1)No owner or person in charge of a cotton ginning factory shall, except with the previous permission of the State Government, gin or cause to be ginned in his factory any kapas other than kapas to be ginned on Government account.