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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(2)(l) in The Punjab Cotton Ginning and Pressing Factories Act, 1953

(l)the manner in which objections against pressing and ginning charges proposed to be fixed by Government are to be heard and disposed of; [ - ] [The word 'and' omitted by Punjab Act No. 36 of 1957, section 5 clause (i).]