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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(5)(i) in The United Provinces Cotton Ginning and Pressing Factories Act, 1949

(i)Where the owner of a cotton ginning or cotton pressing factory has been convicted under sub-section (4), the prescribed authority may serve on the owner of the factory an order in writing directing that such alterations shall be made in the factory, before a specified date, as in the opinion of the said authority are necessary to secure compliance with the provisions of sub-section (1), sub-section (2) or sub-section (3), as the case may be.