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[Cites 0, Cited by 0] [Section 5C] [Entire Act]

Union of India - Subsection

Section 5C(2) in The Cotton Ginning and Pressing Factories Act, 1925

(2)Such order under sub-section (1) shall be made only on the written application of the person or persons, who want such reservation to be made for him or them and shall be made after giving the owner or person in-charge of the cotton ginning or cotton pressing factory concerned an opportunity of being heard in the matter.