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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(2)(e) in The Bombay Cotton Control Act, 1942

(e)shall make a report of such seizure to the nearest Magistrate of the First or Second Class having jurisdiction to try the offence committed in respect of cotton seized specifying therein the particulars of such cotton, and furnish a copy of such particulars to the occupier or person aforesaid.]