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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1) in The East Punjab Exchange of Prisoners Act, 1948

(1)Every trader and every owner shall each year prepare and deliver or cause to be prepared and delivered to the Director a return in the form prescribed by rules made under this Act, of the quantity of cotton of different varieties in his possession on the prescribed date.