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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1) in The M.P. Cotton Control Act, 1954

(1)Notwithstanding anything contained in Section 3 or any notification issued thereunder, the State Government may, by notification, permit, in any factory in which cotton is manufactured into yarn or cloth, any standard variety to be mixed with any other standard or prohibited variety:Provided that the cotton so mixed-
(a)is not made into fully pressed bales, and
(b)is used in such factory exclusively in the manufacture of yarn or cloth.