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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(2) in The M.P. Cotton Control Act, 1954

(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following purposes, namely:
(a)the manner in which notification under sub-section (1) of Section 3 shall be published;
(b)the conditions subject to which cotton seized may be forwarded under Section 8.