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State of Haryana - Section

Section 14 in The Punjab Cotton Ginning and Pressing Factories Rules, 1965

14.

Section 11 and 18(2)(1) - The objections against pressing and ginning charges proposed to be fixed by the Government should reach the President, State Cotton Committee, within 30 days of the Notification to this effect in the Government Gazette and may be considered and disposed of by him (President, State Cotton Committee).