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State of Haryana - Section

Section 11 in The Punjab Cotton Ginning and Pressing Factories Act, 1953

11. Fixation of pressing and ginning charges.

- Government may, by notification in the official Gazette, and after hearing objections, if any, of persons interested, fix charges which may be charged by a factory for pressing, or ginning or both. Such notification may apply to the whole State or to any part thereof.