Section 3A in Rice-Milling Industry (Regulation) Act, 1958
3A. [ Application of the Act to rice- hullers. [Inserted by Act 29 of 1968, section 3 (w.e.f. 1-5-1970).]
- The provisions of this Act shall apply to rice- hullers attached to, or maintained with, any flour, oil, dal or other mill, or pumping set as they apply to rice mills subject to the modification that any reference to the commencement of this Act in those provisions shall, in their application to such rice- hullers, be construed as a reference to the commencement of the Rice- Milling Industry (Regulation) Amendment Act, 1968.]
