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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(1)(iv) in Tamil Nadu Cotton Control Rules, 1954

(iv)The seized cotton shall be placed in the container with a label showing in ink the name of the owner or tenant or lessee, survey number, village, taluk and district in respect of cotton plants and the name of the factory, its owner or lessee, its situation and such other particulars and distinguishing marks as may be necessary for each identification;