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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(2) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971

(2)No owner or person in charge of cotton pressing factory shall, except with the previous permission of the State Government, press or cause to be pressed ginned cotton into bales, other than such cotton to be pressed on Government account.