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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(i) in Cotton Ginning and Pressing Factories (Tamil Nadu Amendment) Act, 1948

(i)clause (a) shall be re-lettered as clause (a-1) and before the clause as so relettered, the following clause shall be inserted, namely:- "(a) 'admixed cotton' means a mixture of different varieties of cotton: