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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(2)(m) in The Punjab Cotton Ginning and Pressing Factories Act, 1953

(m)[ the authority by whom the form in which the conditions subject to which and the fees on payment of which a licence may be granted under section 2-A; and] [The existing clause (m) relettered as clause (n) and the new clause (m), inserted by Punjab Act 36 of 1957, section 5, clause (ii).]