Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(3) in The M.P. Cotton Control Act, 1954 (3)Any person who mixes or causes to be mixed Garrowhill cotton with any variety of cotton, whether standard, prohibited or other, shall be punishable with fine which may extend to rupees five thousand.
