Section 3 in Tamil Nadu Cotton Control Rules, 1954
3. Definitions.
- In these rules,-(i)"Act" means [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (2nd Amendment) Order, 1969.] Cotton Control Act, 1952, [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (2nd Amendment) Order, 1969.] Act 15 of 1952);(ii)"Section" means a section of the Act;(iii)"Schedule" means any of the schedules to these rules;(iv)"Authorized person" means a person or agency, including any co-operative society authorized by the Director and any depot belonging to the Department of Agriculture.
