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

State of Haryana - Subsection

Section 2A(2)(b) in The Punjab Cotton Ginning and Pressing Factories Act, 1953

(b)A licence shall be liable to be suspended, withdrawn or cancelled only on the ground that the owner or person in charge of the cotton ginning or cotton pressing factory in respect of which licence was granted has been convicted of an offence punishable under this Act;